Dilsad @ Lalu vs State of Haryana

Prayer in this petition is for grant of regular bail in FIR No.205 dated 21.06.2018 under Sections 21 & 25 of NDPS Act, registered at Police Station

Madhuban, District Karnal.

Learned counsel for the petitioner, at this stage, limits his prayer to the extent that since FSL report is awaited, the petitioner may be granted interim

bail in the light of the order dated 30.05.2018 passed in Inderjit Singh @ Laddi vs. State of Punjab, 2014 (3) R.C.R. (Criminal) 953. Learned counsel

for the petitioner further submits that challan has been presented, however, FSL report is still awaited and the petitioner is not involved in any other

case.

Learned State counsel has not disputed the factual position. Without commenting anything further on merits of the case, this

petition is disposed of and the petitioner is directed to be released on interim bail subject to furnishing his bail/surety bond to the satisfaction of the trial

Court/Illaqa Magistrate/Duty Magistrate, with an undertaking that he will surrender before the trial as and when the FSL report is received.

Petition is disposed of.