Sajjan Kalyan Alias Ladi Alias ... vs State Of Punjab
2023 Latest Caselaw 11847 P&H

2023:PHHC:100119

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
221 CRM-M-9353-2023
Date of decision: 03.08.2023

SAJJAN KALYAN ALIAS LADI ALIAS DADU
.--Petitioner
VERSUS

STATE OF PUNJAB
...Respondent

CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

Present: Mr. J.S. Bains, Advocate for the petitioner.

Mr. G.S. Dhillon, AAG, Punjab.

ie 2 2 2c 2

JASJIT SINGH BEDI, J.(QRAL)

The present petition has been filed under Section 439 Cr.P.C. praying for grant of regular bail to the petitioner in case FIR No.286 dated 07.11.2022 under Sections 21-C and 29 of NDPS Act, registered at Police Station Special Task Force, SAS Nagar Mohali.

As the petitioner is a habitual offender, this Court do not wish to grant him the concession of regular bail. However, keeping in view that fact that the petitioner is in custody since 16.11.2022, the trial Court is directed to conclude the trial not later than 06 months from the date of passing of this order.

Accordingly, the present petition stands dismissed.

August 03, 2023 (JASJIT SINGH BEDI) nisha-II JUDGE

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

NISHA

2023.08.05 10:22

I attest to the accuracy and authenticity of this order/judgment