SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This Order will dispose of two petitions being Criminal Miscellaneous Nos. 1096-M of 2006 and 63739-M of 2005, which relate to FIR No. 134 dated 8.8.2005 registered under Sections 15 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') with Police Station, Bhawanigarh, District Sangrur. Both the petitions have been filed by Surjit Singh son of Mehar Singh (Petitioner No. 1) and Paramjit Singh son of S. Sardara Singh (Petitioner No. 2).

(2.) CRIMINAL Miscellaneous No. 1096-M of 2006 has been filed seeking bail under Section 439 Cr.P.C. whereas Criminal Miscellaneous No. 63739-M of 2005 has been filed under Section 482 Cr.P.C. for directions to respondent Nos. 3 and 4 i.e. Senior Superintendent of Police, Sangrur and Station House Officer, Police Station, Bhawanigarh, District Sangrur to put a report before the competent Court in view of the investigation conducted by Additional Director General of Police (Crime), Punjab Chandigarh (respondent No. 2) whereby, the petitioners have been found innocent and to make application for discharge of the petitioners.

(3.) CRIMINAL Miscellaneous No. 63739-M of 2005 is dismissed as withdrawn with liberty to raise all these pleas before the Trial Court, as also, if so advised to seek discharge on the basis of the investigation/inquiry reports.