Punjab-Haryana High Court
Baljinder Singh vs State Of Haryana on 9 September, 2022
Author: Manoj Bajaj
Bench: Manoj Bajaj
CRM-M-721-2020 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-721-2020 (O&M)
DATE OF DECISION: SEPTEMBER 9, 2022
BALJINDER SINGH ...PETITIONER
VERSUS
STATE OF HARYANA ...RESPONDENT
CORAM: HON'BLE MR. JUSTICE MANOJ BAJAJ.
PRESENT: MR. D.N. GANERIWALA, ADVOCATE FOR THE PETITIONER.
MR. SUKHDEEP SINGH PARMAR, DAG, HARYANA.
MANOJ BAJAJ, J.(ORAL)
CRM-33109-2022 This application is for preponing the date of hearing of the main petition to an early date, which is fixed for 22.9.2022.
Notice in the application.
At this stage, Mr. Sukhdeep Parmar, DAG, Haryana accepts notice on behalf of the respondent-State and does not oppose the prayer.
Application is allowed and date of hearing is preponed to today. Main Case Petitioner has filed this petition under Section 439 Cr.P.C. for grant of regular bail pending trial in case FIR No.63 dated 3.6.2019, under Section 22(c) NDPS Act, Police Station Baragudha, District Sirsa, who is in custody since his arrest on 4.6.2019.
As per the allegations levelled in the FIR, on 3.6.2019, when Inspector Dinesh Kumar alongwith other police officials was going from Baragudha towards Raghuana in search of most wanted and reached near a 1 of 2 ::: Downloaded on - 30-12-2022 04:55:47 ::: CRM-M-721-2020 (O&M) -2- poultry farm, a young boy was seen standing alongwith two cartons. On seeing the police party, he got perplexed and on suspicion, he was apprehended. On search, a total of 39400 tablets of Tramadol Hydrochloride 100 mg were recovered from his possession. On these broad allegations, the FIR was registered.
Learned State counsel on instructions from ASI Jagpal has stated that only two prosecution witnesses remain to be examined and the case is coming up for recording prosecution evidence before the trial Court on 12.9.2022.
Since the trial being at an advanced stage and is likely to conclude in the near future, therefore, this Court is not inclined to extend the concession of regular bail to the petitioner.
Petition is dismissed.
September 9, 2022 (MANOJ BAJAJ)
Gulati JUDGE
Whether Reportable : Yes/No
Whether Speaking/Reasoned : Yes/No
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