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Judgment
5 paragraphs · 133 wordsG.S. Sandhawalia , J
The present petition has been filed under Section 439 Cr.P.C., for grant of regular bail in FIR No.62 dated 09.07.2019 registered under Sections 21, 22, 29, 61 & 85 of the NDPS Act, 1985 at Police Station Zira, District Ferozepur.
A perusal of the paperbook would go on to show that the interim bail of the petitioner has been dismissed vide order dated 17.11.2020 on receipt of the FSL report. Petitioner never filed application for regular bail before the Competent Court and has directly approached this Court.
Faced with this situation, counsel for the petitioner does not press the application for regular bail and prays for liberty to avail his legal remedy, in accordance with law.
Ordered accordingly. The application for interim bail is also dismissed as not pressed.