Mehar Singh vs State Of Haryana
2021 Latest Caselaw 272 P&H

    204 IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                        CRM-M-26753-2020(O&M)
                                        Date of decision:21.01.2021


Mehar Singh
                                                 .......Petitioner

                                   Versus

State of Haryana
                                                 ......Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:-   Mr.Saurabh Sharma, Advocate for the petitioner

            Ms. Kirti Singh, DAG, Haryana

ANIL KSHETARPAL, J.

The petitioner prays for grant of bail pending trial in a

criminal case arising from FIR No.55 dated 13.03.2019 registered under

Section 20 of Narcotic Drugs and Psychotropic Substances Act, 1985, at

Police Station Narwana Sadar, District Jind.

This is second petition for grant of bail filed by the

petitioner. The first petition was disposed of on 10.12.2019 with liberty

to the petitioner to file a fresh one after decision by a Larger Bench of

the Hon'ble Supreme Court in Hira Singh and another vs. Union of

India and another, (2017) 8 SCC 162. The aforesaid judgment has

been pronounced.

As per the case of the prosecution, two persons were

apprehended. 2 kg 700 grams 'Charas' was recovered from the petitioner

whereas 2 kg 300 grams 'Charas' was recovered from co-accused namely

Gurdip Singh @ Gavli. It is not in dispute that the recovery from the

1 of 2

petitioner, individually falls in the category of commercial quantity.

Keeping in view the aforesaid facts, no ground to grant bail

is made out. However, learned trial court is requested to expedite the

trial of the case.

Disposed of.

21.01.2021                                     (ANIL KSHETARPAL)
rekha                                                  JUDGE
Whether speaking/reasoned         Yes /No
Whether Reportable                Yes / No




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