Ravi Singh vs State Of Haryana

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioner is seeking anticipatory bail in FIR No.303 dated 14.05.2020, under Section 188 IPC and Sections 21/27-A/29 of the NDPS Act,

registered at Police Station Shivaji Colony, District Rohtak.

Learned counsel for the petitioner contends that it is alleged that the petitioner had exchanged messages with the other accused for the purchase of

narcotic substance. He, however, contends that there is no recovery of any drugs and the recovery of money from which the purchase was to be

made has been effected from co-accused namely Harbans Singh. The petitioner has been arraigned as an accused because he is the brother-in-law of

co-acussed Harbans Singh. He also contends that similarly situated co-accused namely Maninder Singh has been granted anticipatory bail by the

Coordinate Bench of this Court passed in CRM-M-26551-2020 on 03.12.2020. The petitioner is not involved in any other case under the NDPS Act.

A coordinate Bench of this Court, by the order dated 30.09.2020, had directed the petitioner to appear before the Investigating Officer and join the

investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer,

subject to the conditions envisaged under Section 438(2) Cr.P.C.

Learned State counsel, on instructions from SI Kashmir Singh, states that the petitioner has joined investigation.

In view of the above and the petitioner having joined investigation, the order dated 30.09.2020 granting interim bail to the petitioner is made absolute.

However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon

to do so.

The petition stands disposed of.