Kala Ram vs State Of Haryana
2024 Latest Caselaw 7718 P&H

Punjab-Haryana High Court

Kala Ram vs State Of Haryana on 10 April, 2024

SANDEEP SETHI
2024.04.24 06:48

2024:PHHC:049007
CRM-M-13401-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(101)
CRM-M-13401-2024
Date of Decision:-10.04.2024
Kala Ram
beeeee Petitioner
Versus
State of Haryana
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Satbir Singh Gill, Advocate for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for grant of anticipatory bail to the

petitioner in FIR No.316 dated 22.12.2023, under Sections 15 (b), 61 and 85 of the NDPS Act, 1985, registered at Police Station Ding, Distirct Sirsa.

2. In compliance of the order dated 15.03.2024, learned State counsel has filed status report by way of an affidavit of Smt. Deepti Garg, IPS, Additional Superintendent of Police, Sirsa, District Sirsa, on behalf of respondent-State of Haryana along with Annexure R-1 i.e. disclosure statement of co-accused Ramesh Kumar. The same is taken on record.

3. A perusal of the status report demonstrates that the petitioner has been found to be involved in another FIR under the NDPS Act in which recovery was effected from him.

4. Learned counsel for the State submits that the shop of the co-

| attest to the accuracy and integrity of this Order/Judgment

2024:PHHC:049007 CRM-M-13401-2024

accused is right across the railway crossing near the house of the petitioner. He further submits that since the petitioner is already involved in another case, the concession of anticipatory bail be not granted to him.

5. Heard the learned counsel for the parties.

6. Considering the fact that the antecedents of the petitioner are not clean and in an earlier case also a recovery was effected from him, this

Court does not find any ground to grant him the extraordinary concession

of anticipatory bail.

7. In light of the above, the present petition is dismissed. (ALOK JAIN) JUDGE April 10, 2024.

Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2024.04.24 06:48

| attest to the accuracy and integrity of this Order/Judgment