SWARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AFFIDAVIT of SI Harbhej Singh in deference to the order dated 23.02.2015 has been filed. He has apologized for making wrong submissions to this Court with regard to number of witnesses who were examined in the matter which was clarified when he checked the record at the station.

(2.) IN view of the aforesaid undertaking, the same is accepted.

(3.) THIS petition under Section 439 Cr.P.C. has been filed by the petitioner in FIR No. 29 dated 06.12.2011 registered under Sections 21/25/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the 1985 Act') and Sections 420/468471/120 -B of the Indian Penal Code (IPC) at Police Station State Special Operation Cell (SSOC), Amritsar.