Jagmeet Singh vs State of Haryana

In the instant petition, petitioner has sought for regular bail in case FIR No.269 dated 21.06.2018, under Section 22 (C) of the NDPS Act, registered

at Police Station City Mandi, Dabwali.

2.) In support of grievances of the petitioner, learned counsel for the petitioner relied on decision passed in Inderjeet Singh @ Laddi and others Vs.

State of Punjab 2014 (3) R.C.R. (Criminal) 953 as the report from the Chemical Examiner has not yet been received. Learned counsel for the

petitioner restricted his prayer for interim bail till the filing of Chemical Examiner's report.

3.) Learned State counsel has not disputed the aforesaid facts.

4.) Heard.

5.) In view of the above facts and circumstances, petitioner is entitled to the benefit of interim bail, therefore, without expressing any opinion on the

merits of the case, present petition is allowed in part. Petitioner is ordered to be released on interim bail on his furnishing bail/surety bonds to the entire

satisfaction of the Chief Judicial Magistrate/Duty Magistrate till the communication of FSL report to the petitioner subject to the following conditions:-

(i)Petitioner shall not in any way indulge in any criminal activities and he shall not influence the witnesses or otherwise interfere with the fair trial.

(ii)Petitioner shall surrender before the Court as and when he is communicated with FSL report.