Vijay Kumar vs State Of Haryana
2023 Latest Caselaw 12233 P&H

Citation : 2023 Latest Caselaw 12233 P&H
Judgement Date : 7 August, 2023

Punjab-Haryana High Court

Vijay Kumar vs State Of Haryana on 7 August, 2023

                                                                                     2023:PHHC:101696

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            102                                                   CRM-M-30669-2023
                                                                  Date of decision: 07.08.2023

            Vijay Kumar
                                                                                           ....Petitioner
                                                       Versus

            State of Haryana
                                                                                         ...Respondent
            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. Abhinav Aggarwal, Advocate for the petitioner.

                                   Mr. Jagdish Manchanda, Addl. A.G., Haryana.

                                               *****

AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.90, dated 13.02.2022 registered under Section 22(C) of NDPS Act, 1985, at Police Station Mahesh Nagar, District Ambala.

2. After arguing for some time, learned counsel on instructions submits that the petitioner is ready to surrender before the trial Court and prays that his bail application be directed to be decided within a time bound manner.

3. In view of the prayer made, without expressing any opinion on the merits of the case, present petition is disposed of with a direction to the learned trial Court that in case the petitioner surrenders on or before 17.08.2023 and files an application for grant of bail, the same be decided expeditiously in accordance with law.

(AMAN CHAUDHARY) JUDGE 07.08.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Ankur Goyal 2023.08.08 11:16 I attest to the accuracy and integrity of this order/judgment