DALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been preferred under Section 438 Cr.P.C. seeking pre-arrest bail to the petitioner in case FIR No.27 dated 11.3.2009 registered at Police Station Sadar, District Moga, under Section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985.

(2.) ON 29.4.2009, this Court had passed the following order :-

(3.) IN view of the statement made by counsel for the State and order dated 29.4.2009 passed by this Court, interim pre-arrest bail granted to the petitioner is affirmed till filing of the report under Section 173 Cr.P.C. On submission of report under Section 173 Cr.P.C. petitioner shall furnish regular bail-bonds to the satisfaction of the Court concerned. With the observations made above, the present petition is disposed off. Order accordingly.