PARTAP SINGH @ SONI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The application is allowed, subject to all just exceptions and the copies of the orders of the trial court dated 05.08.2019 and 31.10.2019 are ordered to be taken on record as Annexures A-1 and A-2 respectively, with the accompanying petition.

(2.) By this petition, filed under the provisions of Section 439 of the Cr.P.C., the petitioner seeks the concession of 'regular bail'. On 13.12.2019, the following order had been passed by this court in this petition, by which the petitioner seeks to be admitted to bail:-

(3.) For him and the learned State counsel to point out as to in which judgment it was held that despite the aforesaid notification, the ratio of the judgment in E. Micheal Raj v. Intelligence Officer, Narcotic Control Bureau , (2008) 2 RCR (Crl.) 597, would continue to hold the field, adjourned to 18.12.2019.