Alim vs State Of Haryana
2023 Latest Caselaw 21445 P&H

Punjab-Haryana High Court

Alim vs State Of Haryana on 8 December, 2023

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                                     Neutral Citation No:=2023:PHHC:157600




                                                            2023:PHHC:157600
CRM-M-60865-2023                           -1-

        IN THE HIGH COURT OF PUNJAB & HARYANA AT
                      CHANDIGARH

(230)
                                                         CRM-M-60865-2023
                                                 Date of decision:- 08.12.2023

Alim                                                  ... Petitioner
                                      Versus
State of Haryana                                      ... Respondent


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Saurav Bhatia, Advocate
          for the petitioner.

          Mr. Ramender Singh Chauhan, AAG, Haryana
          for State-respondent.
                     ****

SUVIR SEHGAL, J. (ORAL)

1. Instant petition has been filed under Section 439, Cr.P.C. seeking

grant of post-arrest bail in:-

FIR    Dated         Police Station                            Sections
 No.
154 09.09.2023 Utawar, District Palwal               22-C of the NDPS Act

2. Counsel for the petitioner has submitted that petitioner is in

custody since 09.09.2023 and FSL report has not yet been received by the

prosecution agency.

3. Upon instructions, State counsel submits that challan has been

presented, but it is not accompanied by the report from the FSL. He has

further instructions to state that the petitioner is not involved in any other

criminal case. Thereupon, counsel for the petitioner has restricted his prayer

made in the petition to interim bail till receipt of FSL Report.

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4. Noticing the non-receipt of FSL report and the observations of

this Court in Para 54 of the judgment passed by a Division Bench of this

Court in Inderjeet Singh @ Laddi and others Versus State of Punjab:

2014 (3) R.C.R. (Criminal) 953, but without commenting on merits of the

case, this Court is of the considered view that the petitioner deserves the

concession of interim regular bail till receipt of FSL report.

5. Therefore, instant petition is disposed of and the petitioner is

ordered to be released on interim bail till receipt of FSL report on

furnishing adequate bail/surety bonds to the satisfaction of the Area

Magistrate/Duty Magistrate/Trial Court concerned. On receipt of FSL

report, the petitioner shall surrender and apply for regular bail before the

trial Court, which shall be decided in accordance with law keeping in view

the FSL report.

                                          (SUVIR SEHGAL)
                                              JUDGE
08.12.2023
Kamal
         Whether Speaking/Reasoned                  Yes/No
         Whether Reportable                         Yes/No

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