Varinderjit Singh Alias Kaka vs State Of Punjab
2023 Latest Caselaw 15223 P&H

RAJ KUMAR
2023.09.06 17:27

2023:PHHC:117174

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
211
CRM-M No.2925 of 2022 (O&M)
DATE OF DECISION : 5" SEPTEMBER, 2023
Varinderjit Singh @ Kaka
.... Petitioner
Versus
State of Punjab
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
RREES*K

Present: Mr. Vijay K. Jindal, Advocate for the petitioner.
Mr. Jaspal Singh Guru, AAG, Punjab.
3K OK OK
RAJBIR SEHRAWAT, J. (Oral)

1. The present second petition has been filed by the petitioner

under Section 439 Cr.P.C for grant of bail pending trial in case FIR No.168 dated 03.10.2019 registered under Sections 21, 25 & 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Gharinda, District Amritsar.

2. The custody certificate filed by the learned counsel for the State, is taken on record.

3. At the very outset the counsel for the State, on instructions from ASI Charanjit Singh, has submitted that all the prosecution witnesses have since been examined.

4. In view of the above, this court does not find it appropriate

to interfere at this stage so as to grant bail pending trial to the petitioner.

5. Dismissed.

6. The pending application, if any, is also disposed of accordingly.

5" September, 2023 (RAJBIR SEHRAWAT) 'Taj' JUDGE

Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

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