Pankaj Kumar vs State of Haryana and another

Notice of motion.

At the asking of the Court, Ms. Tanushree Gupta, DAG Haryana accepts notice on behalf of the State.

Heard forthwith with the consent of learned counsel for the rival parties.

This is a petition for grant of interim bail to the petitioner in FIR No.0710 dated 19.11.2015, under Sections 21(b), 27A of the Narcotic Drugs and

Psychotropic Substance Act, 1985 and Sections 18

(A) , 18(C) of the Drugs and Cosmetics Act, 1940, registered at Police Station City Fatehabad, on the ground that the marriage of the sister of the

petitioner is to take place on 26.06.2017.

Vide Para 2 of the impugned order dated 19.06.2017, it has been observed by the trial Court that the factum of marriage of sister has been verified by

the police and found to be correct. In that view of the matter, I am inclined to grant interim bail to the petitioner for a period of one week only from the

date of his actual release.

In that view of the matter, in the event of arrest, the petitioner shall be released on interim bail, for a period of one week only from the date of his

actual release, on his furnishing bail bonds amounting to Rs.10,000/- with one surety of like amount, subject to the satisfaction of the Chief Judicial

Magistrate/Duty Magistrate concerned. Petitioner shall not tamper with the prosecution evidence, threaten or exercise any influence on the

prosecution witnesses. Petitioner shall thereafter, surrender to the custody forthwith on the expiry of one week.

Petition stands disposed of, accordingly.