SURINDER KUMAR AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These are two petitions seeking regular bail in FIR No.122 dated 10.06.2014, registered under Section 21 of the NDPS Act at Police Station Maqsudan, Jalandhar, District Jalandhar. Two bail applications were filed by both the petitioners separately which have been dismissed by separate orders.

(2.) Therefore, I propose to dispose of both the petitions by this common order.

(3.) The petitioners were arrested on 10.06.2014. The period of 180 days to file the challan lapsed on 09.12.2014. Before expiry of 180 days, the Investigating Agency has filed an application under Section 36-A of the NDPS Act, seeking extension of time but the same was not decided before expiry of 180 days. The petitioners moved applications on 17.12.2014 seeking bail. The application under Section 36-A and the application under Section 167(2) Cr.P.C. were disposed of on 03.01.2015. Extension was allowed while the bail applications were dismissed.