Punjab-Haryana High Court
Gurcharan Singh Alias Laddi vs State Of Punjab on 20 September, 2024
Neutral Citation No:=2024:PHHC:124818
CRM-M-7466-2023 -1-
201 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-7466-2023
Date of decision: 20.09.2024
GURCHARAN SINGH ALIAS LADDI ...PETITIONER
VERSUS
STATE OF PUNJAB ...RESPONDENT
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present: Mr. Mandeep Singh, Advocate for the petitioner.
Mr. Surya Kumar, AAG, Punjab.
****
NAMIT KUMAR ,J. (ORAL)
1. This petition has been filed by the petitioner under Section 439
Cr.P.C for grant of regular bail in the case bearing FIR No.046 dated
04.07.2022, under Section 22 of NDPS Act, 1985, registered at Police Station
Ghagga, District Patiala.
2. Additional status report by way of affidavit of Daljit Singh Virk, PPS,
Deputy Superintendent of Police, Sub-Division Patran, District Patiala on behalf
of the respondent-State has been filed in the Court and the same is taken on
record. Copy thereof has been supplied to the counsel opposite.
3. In the said status report, the details of other FIRs in which the
petitioner remained involved has been given which reads as under:-
"That in due compliance of the order passed by the
Hon'ble Court, the status of the following FIRs of NDPS Act
registered against the petitioner is being mentioned as under:-
(i) FIR No.113 dated 18.08.2018 under Section 21 of
NDPS Act, registered at Police Station Ghagga, District
Patiala. In this case, recovery of 80 intoxicant tablets was
affected and the petitioner was convicted for a period of one
month with fine of Rs.1,000/- by the concerned Court vide
judgment dated 15.02.2022 and the period of detention
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Neutral Citation No:=2024:PHHC:124818
already undergone by the petitioner was set off.
(ii) FIR No.46 dated 04.03.2020 under Section 22 of
NDPS Act, registered at Police Station Ghagga, District
Patiala. In this case, recovery of 430 intoxicant tablets was
affected and the petitioner was convicted for a period of 5
years with fine of Rs.50,000/-.
(iii) FIR No.187 dated 08.11.2020 under Section 22 of
NDPS Act, registered at Police Station Ghagga, District
Patiala. In this case, recovery of 230 intoxicant tablets has
been affected and the case is under trial. There are total 10
witnesses in this case, out of whom, 4 witnesses have been
examined and now the case is pending before concerned
Court for 06.08.2024.
(iv) FIR No.47 dated 05.07.2022 under Section 22 of
NDPS Act, registered at Police Station Ghagga, District
Patiala. In this case, the petitioner was nominated as an
accused on the basis of disclosure statement of Balwinder
Singh son of Kali Ram, resident of Jalalpur, P.S. Ghagga vide
Rapat No.33 dated 07.07.2022. There are total 14 witnesses in
this case, out of whom, 1 witness has been examined and now
the case is pending before concerned Court for 06.08.2024."
4. Learned counsel for the petitioner submits that in FIR No.46 dated
04.07.2022 under Section 22 of NDPS Act, registered at Police Station Ghagga,
District Patiala, the petitioner has been convicted for a period of 05 years with
fine of Rs.50,000/- vide judgment and order dated 22.02.2024.
5. In this view of the matter, learned counsel for petitioner wishes to
withdraw the present petition at this stage.
6. Dismissed as withdrawn.
20.09.2024 (NAMIT KUMAR)
renubala JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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