Sanjay @ Sanju vs State Of Haryana

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioner is seeking anticipatory bail in FIR No.481 dated 31.08.2020, under Section 15 of the NDPS Act and Sections 8 and 12 of the P.C. Act,

registered at Police Station Shahabad, District Kurukshetra.

Learned counsel for the petitioner contends that it is alleged that 750 grams of poppy husk was recovered from the brother of the petitioner namely

Jaspal Singh and the petitioner had tried to bribe the police official namely ASI Ranbir Singh to help his brother. He, however, contends that ASI

Ranbir Singh is not in any manner associated with the investigation of the case and had in fact come to the 'dhabha' of the petitioner at 8.20 pm on

30.08.2020 and had demanded money to help the brother of the petitioner. The presence of ASI Ranbir Singh is recorded in the CCTV footage at the

'dhabha' of the petitioner. The petitioner had also filed an application in this regard on 31.08.2020. A copy of the application has been appended as

Annexure P-1.

This Court, by the order dated 03.11.2020, had directed petitioner to appear before the Investigating Officer and join the investigation and in the event

of his arrest, he was 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, upon instructions from DSP Atma Ram States that the petitioner has joined investigation. In response to the query of this Court

as to whether any action has been taken on the application filed by the petitioner (Annexure P-1), learned State counsel contends that the same is

under consideration.

Heard.

In view of the submissions of learned counsel for the petitioner and he having joined investigation, the order dated 03.11.2020 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 Superintendent of Police, Kurukshetra is directed to look into the application (Annexure P-1) and take action if necessary, in accordance with

law.

The petition stands disposed of.