LAWS(P&H)-2019-4-100

RAVINDER SINGH Vs. STATE OF PUNJAB

Decided On April 30, 2019
RAVINDER SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Present petition has been filed under Section 439 of the Code of Criminal Procedure for grant of bail pending trial to the petitioner in case FIR No.43 dated 12.04.2013 (P-1), under Sections 21/61/85 of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station City, Hoshiarpur.

(2.) On 23.09.2013, this Court passed the following order:-

(3.) Learned Counsel for the petitioner submits that the concession of interim bail, granted to the petitioner by way of the above order, is continuing till date and he is regularly appearing before learned trial Court.