PARAMJIT SINGH CHAHAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the third petition under Sec. 439 Cr.PC read with Sec. 482 Cr.PC filed on behalf of Petitioner Paramjit Singh Chahal seeking regular bail in FIR No.56 dtd. 15/5/2013 of Police Station Banur, District Patiala, under Ss. 379, 411, 473, 468, 471, 212, 120-B IPC and Ss. 21, 22, 25, 25-A, 27 and 29 of the Narcotic Drugs & Psychotropic Substances (NDPS) Act, 1985 and Sec. 25 of the Arms Act.

(2.) His earlier two Petitions for bail were rejected by the detailed Orders passed by this Court in CRM-M-1212-2016 and CRM-M-14360-2016 on 17/3/2016 and 30/9/2016, which are on record as Annexures P1 and P2 respectively. The detailed reasons for rejection of the earlier petitions have already been set out in the previous Orders.

(3.) We need not therefore, repeat in detail what is already a matter of record. However, it would be appropriate to advert to the substance of allegations contained in the FIR, which were earlier taken note of by this Court as follows -