SUNIL KUMAR @ NONI BOXER v. STATE OF PUNJAB

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

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