HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the second petition filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in FIR No.3 dated 26.02.2018 registered under Sections 21 and 29 of the NDPS Act (Section 27- A of the NDPS Act , added subsequently) at Police Station SSOC, Amritsar.

(2.) The first bail application i.e. CRM-M No.20034 of 2018, filed by the petitioner was dismissed as withdrawn on 16.05.2018. On 24.07.2018, the following order was passed:

(3.) In pursuance thereof, the affidavit of DSP, State Special Operations Cell, Amritsar, was filed in which, it is stated that co-accused Manmeet Singh was collecting the money from the smugglers and was sending the same through hawala network for procuring the drugs.