AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)- This Court on 03.03.2015 passed the following order:-

(2.) Sec. 167(2) Crimial P.C. is being resorted for the grant of regular bail in case of commercial quantity.

(3.) Period of 180 days expired on 23.11.2014. An application for extension of time for filing challan was moved on 21.11.2014. the accused-petitioner filed application under Sec. 167(2) Crimial P.C. on 26.11.2014. The application for extension of time was allowed on 08.12.2014, thereby granting period of 30 days more for the purposes of completing investigation and filing challan.