- (1.) THIS order shall dispose of the present petition filed under Section 439 of the Code of Criminal Procedure praying for grant of regular bail to the petitioner in FIR No.54 dated 1.6.2012, under Sections 22, 61, 85 of the Narcotic Drugs and Psychotropic Substances Act (for short 'the Act'), registered at Police Station Dehlon, District Ludhiana.
(2.) THERE would be no requirement to go into the merits of the case since the petitioner is seeking bail under proviso to Section 167(2) of the Code of Criminal Procedure.
(3.) LEARNED counsel for the parties have been heard. The admitted facts are that the accused/petitioner was arrested by the police on 1.6.2012 and was produced before the Court. The challan was presented after a period of 180 days from the date of first remand. Application for bail under Section 167(2) of the Code of Criminal Procedure was moved by the petitioner, but while the same was pending and no order thereupon had been passed, the challan was filed.;