HARMESH SINGH ALIAS MESHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD. Offence alleged is under section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The petitioner was declared Proclaimed Offender. Case is fixed for evidence on 20.3.2006. It is stated that the petitioner was not aware about the trial and is willing to join trial forthwith. It is also pointed out that the petitioner was not apprehended on the spot nor named in the FIR as a person identified on the spot and thus, question of identity of the petitioner is debatable. Without expressing any opinion on merits, a direction is issued that on appearing before the trial court, the petitioner will be admitted to bail subject to appropriate conditions. The petition is disposed of.