HAPPY SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2021-8-13
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 04,2021

Happy Singh Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Alka Sarin,J. - (1.) Heard through video conferencing.
(2.) This is the fourth petition filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the petitioner in case FIR No.87 dated 06.06.2019 under Sections 21, 22, 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and Section 67 of the Information and Technology Act, 2000 registered at Police Station Gate Hakima, Amritsar, District Amritsar.
(3.) The first petition being CRM-M-33309-2019 and the second petition being CRM-M-23829-2020 were dismissed as withdrawn on 16.01.2020 and 17.11.2020, respectively. The third bail petition being CRM-M-6170-2021 was dismissed by a detailed speaking order on 22.03.2021.;


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