Ankit vs State Of Haryana
2023 Latest Caselaw 4718 P&H

REENA

2023:PHHC:054468
203
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-58559 of 2022
Date of Decision: April 19, 2023

Ankit
desees Petitioner

versus
State of Haryana Punjab
seve Respondent

CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL

kK

Present:- Mr. Sanpreet Sandhu, Advocate
for the petitioner

Mr. Himmat Singh, DAG Haryana

3K 2k 3k

Sudhir Mittal, J. (Oral)

The present petition has been filed for grant of anticipatory bail to the petitioner in case FIR No. 500 dated 18.11.2022, registered under Section 21-B of the NDPS Act, 1985 at Police Station Sadar Yamuna Nagar, District Yamuna Nagar.

Learned counsel for the parties are ad idem that pursuant to order dated 21.03.2023, 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 21.03.2022, is hereby made absolute subject to

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

April 19, 2023 [SUDHIR MITTAL] reena J UD GE

Whether speaking/reasoned : Yes/No

Tattest to the accuracy and Whether Reportable : Yes/No

integrity of this order/ judgment

Chandigarh