Punjab-Haryana High Court
Ashok Kumar vs State Of Haryana on 27 February, 2019
CRM-M-7646-2019 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
209 CRM-M-7646-2019
Date of Decision : 27.2.2019
Ashok Kumar ....Petitioner
vs.
State of Haryana ....Respondent
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
Present: Mr. Navneet Jindal, Advocate
for the petitioner.
Mr. Surender Singh, AAG, Haryana.
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AJAY TEWARI, J. (Oral)
The petitioner seeks grant of regular bail in case FIR No. 816 dated 20.8.2018 registered under Section 22 of NDPS Act 1985 at Police Station City Sirsa.
Counsel for the petitioner has argued that co-accused namely Deepak Saini was granted regular interim bail by this Court vide order dated 8.2.2019 passed in CRM-M-5108-2019 till the receipt of FSL report and prays that the petitioner be also granted regular interim bail on this very ground.
On instructions from SI Raj Kumar, learned AAG has accepted this fact.
In the circumstances, I do not deem it appropriate to deny the petitioner concession of regular interim bail. The instant petition stands disposed in the same terms as in CRM-M-5108-2019.
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(AJAY TEWARI)
27.2.2019 JUDGE
anuradha
Whether speaking/reasoned - Yes/No
Whether reportable - Yes/No
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