SARBJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By filing the present petition under Sec. 438 of the Code of Criminal Procedure, the petitioners have sought anticipatory bail in complaint No.COMA-50/16 dated 01.08.2016, registered under Sec. 18 (a) (i) read with Sec. 17-B punishable under Sec. 27 (C) of Drugs and Cosmetics Act, 1940 titled as andquot;State through Drugs Inspector, Pathankot Vs. Sarbjit Singh and othersandquot; in which the petitioners have been summoned to face the trial vide summoning order dated 07.10.2016 (Anneuxre P-6).

(2.) On 23.05.2017, this Court had passed the following order:- andquot;The petitioners are directed to join the investigation. Post again on 26.05.2017. Meanwhile, in the event of arrest of the petitioners by the Arresting Officer, they shall be released on interim bail subject to the following conditions:- 1. That they shall make themselves available for interrogation by a police officer as and when required; 2. That they shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer and;

(3.) That they shall not leave India without prior permission of the Court.andquot; 3. It is contended that in pursuance of the order dated 23.05.2017, the petitioners have surrendered before the trial Court and furnished bail bonds/surety bonds to the satisfaction of learned Chief Judicial Magistrate/Duty Magistrate, concerned. The order dated 16.02.2017 passed by CJM, Pathankot, filed by learned counsel for the petitioners, is taken on record as mark 'A'.