NAVJOT SINGH DHALIWAL Vs. U.T OF CHANDIGARH

JUDGEMENT

(1.) By this order, CRM-M-9294 of 2018 (Navjot Singh Dhaliwal) and CRM-M-39365 of 2018 (Narinder Singh) filed for grant of bail shall stand disposed of.

(2.) It will be noted that Navjot Singh Dhaliwal is on interim bail since August 2018 and there are no complaints with regard to misuse of concession of bail whereas Narinder Singh is in custody since 20/7/2016 except for a period of one month when he was granted interim bail during Christmas vacations in 2018.

(3.) Facts of the case have been discussed in detail while disposing of the petition bearing No.CRM-M-44315 of 2016, decided on 26/7/2017 which are extracted as under:-