Insar Alias Kala Neta Pardhan vs State Of Haryana
2023 Latest Caselaw 3459 P&H

2023:PHHC:048123
209
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-7722 of 2023
Date of Decision: April 10, 2023

Insar @ Kala Neta Pardhan
seeees Petitioner

versus
State of Haryana
seve Respondent

CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL

kK

Present:- Mr. D.S. Adlakha, Advocate
for the petitioner

Mr. Himmat Singh, DAG Haryana

Mr. M.S. Rana, Advocate

for the complainant
3K 2k 3

Sudhir Mittal, J. (Oral)

The present petition has been filed for grant of anticipatory bail to the petitioner in case FIR No. 6 dated 16.01.2023, registered under Section 21(b) of NDPS Act, 1985 (Section 29 of NDPS Act, 1985 added later on) at Police Station Radaur, District Yamuna Nagar.

Learned counsel for the parties are ad idem that pursuant to order dated 17.02.2023, the petitioner has joined the investigation and is cooperating therewith.

In view of the above, the petition is allowed and the interim bail granted vide order dated 17.02.2022, is hereby made absolute subject to

compliance of conditions enshrined under Section 438(2) Cr.P.C. by the petitioner.

April 10, 2023 [SUDHIR MITTAL] reena J UD GE

Whether speaking/reasoned : Yes/No 3023.04.10 15:54 Whether Reportable : Yes/No

| attest to the accuracy and integrity of this order/ judgment Chandigarh