KARAMJIT SINGH @ BACHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE status report about the antecedents of the petitioner filed by the learned State counsel, is taken on record.

(2.) LEARNED counsel for the petitioner has also placed on file the information sought under the provisions of Right to Information Act, 2005 with respect to the present posting of Inspector Baldev Singh, H.C. Avtar Singh and constable Karnail Singh.

(3.) THIS petition has been filed by petitioner Karamjit Singh @ Bachi under Section 439 of Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No. 93 dated 07.06.2014, under Section 22 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be called as 'Act'), Police Station, Sunam, District Sangrur.