Sajid vs State Of Haryana
2022 Latest Caselaw 7937 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH

                                CRM-M-32249 of 2022
                                Date of Decision: 27th July, 2022
Sajid
                                                                 ... Petitioner

                          Versus

State of Haryana
                                                              ... Respondent

CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present :    Mr. Pradeep Chhoker, Advocate for the petitioner.
             Ms. Geeta Sharma, DAG, Haryana.
                   ***

AVNEESH JHINGAN , J.(Oral)

This petition under Section 438 Cr.P.C. is filed seeking anticipatory bail in FIR No. 133 dated 11.6.2022, under Sections 21 and 29 of the Narcotic Drugs & Psychotropic Substances Act, 1985 registered at Police Station Sanoli, District Panipat.

Learned counsel for the petitioner, after arguing for some time and realising that in view of the judgment of the Supreme Court in State of Haryana Vs. Samarth Kumar, Criminal Appeal No. 1005 of 2022, decided on 20.7.2022, his contentions are not finding favour, does not press the present petition. However, a request is made that the petitioner would surrender within ten days from today and apply for regular bail, his application be taken up expeditiously.

The petition is disposed of.

In case the petitioner surrenders within ten days from today and applies for regular bail, the court concerned shall take up the bail application within two days and decide it as expeditiously as possible.

                                            (AVNEESH JHINGAN )
                                                 JUDGE
27th July, 2022
mk
             Whether reasoned/speaking               Yes
             Whether reportable                      No




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