CHAMKAUR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IT is contended by the counsel for the petitioner that the controversy as to whether the provisions of Section 167(2) of the Cr.P.C. would apply to a matter with regard to the grant of bail for offences under the N.D.P.S. Act has been referred to a Full Bench for decision on 30.11.1993 in Crl.M. No. 9322-M of 1993. In this view of the matter, Single Bench decision of this court holding that the provisions of Section 167 Cr.P.C. does not apply to narcotic cases, does not finally decide the matter.

(2.) IN view of this admitted position, the petitioner is directed to be released on bail to the satisfaction of C.J.M./Duty Magistrate, Ferozepur as the challan was not admittedly filed within 90 days. Order accordingly.