IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
109 CRM-M-21681-2023 Date of Decision: 03.05.2023
Sunil Kumar @ Noni Boxer ......... PeƟƟoner Versus
State of Punjab ......... Respondent
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present:- Mr. Sandeep Kumar Passi, Advocate for the peƟƟoner.
Mr. Harsimar Singh SiƩa, DAG, Punjab.
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ANOOP CHITKARA, J. (ORAL)
FIR No. Dated Police StaƟon SecƟons
65 01.04.2021 Cantonment Amritsar, District Amritsar
21 of the NDPS Act (27A, 29 of NDPS Act added later on)
Seeking interim bail on medical grounds, the peƟƟoner has come up before
this Court.
2. State counsel objects to the bail on the ground that the quanƟty involved in
the present case is commercial in nature and further in the month of March, the peƟƟoner
was advised for medical rest for one month and period of one month is now over, as such,
there is no ground to grant him interim bail at this belated stage.
3. Given above, I am saƟsfied with the objecƟon of the State counsel as such,
no case is made out for granƟng interim bail to the peƟƟoner and the present peƟƟon is
dismissed. All pending miscellaneous applicaƟons, if any, stand disposed of.
(ANOOP CHITKARA) JUDGE
03.05.2023 JyoƟ-II
Whether speaking/reasoned Yes/No Whether Reportable Yes/No