GURWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision petition has been filed under Section 401 Cr.P.C. against the impugned order dated 15.04.2015 passed by the Judge Special Court, Patiala whereby the petitioner was summoned as accused to face the trial under Section 15 of NDPS Act pursuant to application under Section 319 Cr.P.C.

(2.) Mr. Gurmeet Singh Chauhan, IPS, Senior Superintendent of Police, Patiala is present and has accepted that on the both occasions information was sent but it was not forwarded either to the I.O. or to him and now departmental proceedings have been initiated against that official. Explanation is accepted.

(3.) In pursuance to the order dated 11.12.2015 the learned Additional Advocate General has placed on record a copy of order dated 18.12.2015 giving bail to the Investigating Officer and the SSP, Patiala on their furnishing bail bonds in the sum of Rs.50,000/- and the same is also taken on record.