Ranjit Singh @ Kallu vs State Of Punjab

Arvind Singh Sangwan, J

This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 292 dated

25.05.2020, registered under Sections 22 and 29 (added later on) of the NDPS Act, 1985 at Police Station City Barnala, District Barnala.

Custody certificate, received through email, is taken on record. As per custody certificate, the petitioner is in judicial custody for the last about eight

months.

As per allegations in the FIR, the police, on receiving a secret information that Lachhmi @ Kali and Jagjit Singh are jointly doing the business of selling

intoxicant tablets, conducted a raid and apprehended the said accused with 910 intoxicant tablets.

A perusal of the order dated 11.11.2020, passed by the Judge, Special Court, Barnala, shows that petitioner Ranjit Singh @ Kallu and Manpreet Singh

were nominated on the disclosure of the aforesaid two co-accused.

A perusal of the record shows that aforesaid main accused Jagjit Singh and Lachhmi @ Kali have already been granted concession of regular bail by

this Court, vide orders dated 11.09.2020 and 21.12.2020 passed in CRM-M Nos. 26318 & 21636 of 2020, respectively.

Without making any comment on the merits of the case, considering the fact that petitioner is in long judicial custody and was nominated on the

disclosure of aforesaid two main accused, who have already been granted concession of regular bail by this Court as noticed above, the instant petition

is allowed. The petitioner is ordered to be released on regular bail on his furnishing bail/surety bonds to the satisfaction of the trial Court/Duty

Magistrate/Illaqua Magistrate, concerned.