Ajay Mohan Goel,J. - (1.)By way of these petitions, a prayer has been made for release of the petitioners on bail, in case F.I.R. No.8/2020, dated 16.01.2020, registered against him at Police Station Damtal, District Kangra, H.P., under Sections 21, 22, 25 and 29 of Narcotic Drugs and Psychotropic Substances (hereinafter referred to 'NDPS' for short) Act.
(2.)Both these petitions were initially listed on 06.03.2020, when an order was passed by Hon'ble Coordinate Bench of this Court for listing the cases on 23.03.2020, with direction to the State to file status report. On the said date i.e. 23.03.2020, on the request of learned counsel appearing vice original counsel for the petitioners, the matter was ordered to be listed on 06.04.2020. Thereafter, the matter could not be taken on account of lockdown due to COVID-19 Pandemic.
(3.)The cases were subsequently listed in the Court on 08.05.2020, on a request which was so made by learned counsel for the petitioners for listing of the bail petitions. On the said date, i.e. on 08.05.2020, when the matter was taken up for consideration by the Court, Mr. Suresh Kumar, learned counsel for the petitioners fairly stated before the Court that as per his information, the petitioners during the pendency of these bail petitions had independently filed fresh bail petitions before the learned Trial Court without disclosing therein the factum of the pendency of the present bail petitions pending before this Court.
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