BALJIT SINGH & ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of two revision petitions bearing CRR No.4521 of 2015 and 1222 of 2016 as both have arisen out of same order dated 21.10.2015 passed by Addl. Sessions Judge, Tarn Taran. The brief facts of the case are taken from CRR No.4521 of 2015.

(2.) Learned State counsel points out that inadvertently some wrong information was given on the last date of hearing and actually the FSL does not inform the police station by post that individuals reports are ready but reports of every district are dispatched together and in this case also, 67 reports relating to Tarn Taran District were received in the office of Sr. Superintendent of Police, Tarn Taran on 06.11.2015 and therefore, no fault can be laid at the door of the police.

(3.) By this petition, the petitioners have challenged the order whereby his application for bail under Section 167 Cr.P.C. read with Section 36 of NDPS Act has been declined and the application of the prosecution for extension of time of investigation was allowed.