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Judgment
12 paragraphs · 224 wordsThe petitioner seeks regular bail in case FIR No.84 dated 5.7.2018 registered at Police Station Verowal, District Tarn Taran, under Section 21 of the
Narcotic Drugs and Psychotropic Substances Act, 1985.
Learned counsel for the petitioner submits that the petitioner has been in custody since 5.7.2018. The F.S.L. report has not yet been received till date
and the petitioner does not have any criminal antecedents. Thus, he be granted interim bail till the date of receipt of the F.S.L. report.
Custody certificate dated 29.10.2018 prepared by Sh. Rajiv Kumar Arora, Deputy Superintendent, Central Jail, Amritsar has been filed in Court today
and is taken on record. A perusal thereof shows that the petitioner has undergone actual custody of 03 months and 20 days. There is no other criminal
case pending against him.
Learned State counsel admits that the report of the F.S.L. is awaited.
I, therefore, deem it appropriate to grant interim bail to the petitioner till the date of receipt of report of the F.S.L.
Thus, petition is disposed of with a direction that petitioner-Joginder Singh be released on interim bail till the date of receipt of report of the F.S.L.,
subject to the satisfaction of the trial Court/Judge, Special Court concerned. The petitioner shall surrender before the trial Court/Judge, Special Court
concerned on the date when report of the F.S.L. is received.