Punjab-Haryana High Court
Jatinder Kumar @ Jajji vs State Of Punjab on 4 February, 2019
Author: Ramendra Jain
Bench: Ramendra Jain
217
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-3757-2019 (O&M)
Date of Decision: 04.02.2019
Jatinder Kumar @ Jajji ...Petitioner
Versus
State of Punjab ....Respondent
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present: - Mr. Monty Goyal, Advocate,
for the petitioner.
Mr. Davinder Bir Singh, DAG, Punjab.
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RAMENDRA JAIN, J. (ORAL)
Through instant petition under Section 439 Cr.P.C., prayer has been made for grant of regular bail to petitioner, namely; Jatinder Kumar @ Jajji, in case FIR No. 281 dated 12.12.2018, registered under Sections 21 & 61 of the Narcotic Drugs and Pshychotropic Substances Act, 1985 at Police Station Sadar khanna, Police District Khanna, District Ludhiana.
According to the prosecution, the petitioner was apprehended with conscious possession of 80 gms Heroine.
Learned counsel for the petitioner inter alia contends that FSL report has not yet been received. Therefore, it cannot be said at this stage that alleged recovery was a narcotic substance. Petitioner is in custody since 12.12.2018.
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CRM-M-3757-2019 (O&M) -2-
In view of above, but without expressing any opinion on the merits of the case, the petitioner is granted interim bail subject to furnishing personal bonds and two sureties of Rs.2.00 lakh each, to the satisfaction of Special Court concerned only till receipt of the FSL report.
The petition stands disposed of accordingly.
4th February, 2019 [RAMENDRA JAIN ]
shabha JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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