Monu Saini vs State Of Haryana
2021 Latest Caselaw 2311 P&H

CRM-M-32229-2021                           -1-



        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
(226)
                                                         CRM-M-32229-2021
                                                  Date of decision: 16.08.2021

Monu Saini                                            ...Petitioner
                                     Versus
State of Haryana                                      ...Respondent

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Aditya Sanghi, Advocate
          for the petitioner.

           Mr. Gurmeet Singh, AAG, Haryana.
                   ...

SUVIR SEHGAL, J. (Oral)

The Court has been convened through video conferencing due to

Covid-19 Pandemic.

Petitioner has filed petition under Section 439 of the Code of

Criminal Procedure, 1973 for grant of regular bail in case FIR No.263 dated

06.06.2021 under Section 21 of the Narcotic Drugs and Psychotropic

Substances Act, 1985, registered at Police Station Sirsa City, District Sirsa,

Haryana.

Learned counsel for the petitioner has submitted that FSL report

has not been received by the prosecution agency.

Learned State counsel, upon instructions, from PSI Lalit Kumar

does not refute the fact that FSL report has not been received so far. He has

further instructions to state that the petitioner is not involved in any other

criminal case.

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Thereupon learned counsel for the petitioner has restricted his

prayer made in the petition to interim bail till receipt of FSL Report.

In view of the fact that the FSL report in the case has not been

received so far and in view of observations of this Court in Para No.54 of

the judgment passed by a Division Bench of this Court in Inderjeet Singh

@ Laddi and others Vs. State of Punjab: 2014(3) RCR (Criminal) 953 but

without commenting on merits of the case, I am of the considered view that

the petitioner deserves the concession of interim regular bail till receipt of

FSL report.

Therefore, the petition is disposed of and the petitioner is ordered

to be released on interim bail till receipt of FSL report on furnishing of bail

bonds to the satisfaction of the trial Court/Chief Judicial Magistrate

concerned. On receipt of FSL report, the petitioner shall apply for regular

bail before the trial Court, which shall be at liberty to decide the same in

accordance with law keeping in view the FSL report.

                                           (SUVIR SEHGAL)
                                                JUDGE
16.08.2021
Kamal

         Whether Speaking/Reasoned                   Yes/No
         Whether Reportable                          Yes/No




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