SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) INSTANT petition has been filed under Section 439 of the Code of Criminal Procedure (in short, 'Code) read with Section 167(2) of the Code for grant of regular bail to the petitioner in case FIR No. 133 dated 19.08.2013, registered at Police Station Dharamkot, District Moga, under section 15/61/85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act').

(2.) I have heard learned counsel for the parties and perused the record.

(3.) LEARNED counsel for the petitioner further contended that vide order dated 11.09.2014 passed by a Coordinate Bench of this Court in CRR -2087 -2014, titled Ranjit Singh @ Rana v. State of Punjab, similar matter has been referred to the Larger Bench of this Court and this Court should await the decision before disposal of this petition and till then interim bail may be granted to the petitioner, as has been done by the Coordinate Bench of this Court.