Punjab-Haryana High Court
Anas @ Anus vs State Of Haryana on 29 August, 2018
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CRM-M No.29925 of 2018
Date of Decision: 29.08.2018
Anas @ Anus ....Petitioner
Versus
State of Haryana ....Respondent
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. Yashveer Kharb, Advocate
for the petitioner.
Mr. Chetan Sharma, A.A.G., Haryana.
*****
DAYA CHAUDHARY, J. (ORAL)
This petition has been filed under Section 439 Cr.P.C for granr of regular bail to the petitioner in case FIR No.11 dated 28.01.2016 registered under Section 20 of the NDPS Act at Police Station Israna, District Panipat.
Learned State counsel submits that all Pws have been examined and even the statement of the accused under Section 313 Cr.P.C has been recorded.
Keeping in view the stage of the case, no ground is made out to release the petitioner on bail.
The petition is accordingly dismissed.
However, the trial Court is directed to conclude the trial within a period of two months from the date of receipt of certified copy of the order.
(DAYA CHAUDHARY)
29.08.2018 JUDGE
gurpreet
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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