SADI LAL @ SHADI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the second petition filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 143 dated 28.09.2018, registered under Sections 21 of the NDPS Act, 1985 at Police Station Nathu Sarai Chopta, District Sirsa. The first petition bearing CRM-M-53442-2019 was disposed of granting interim bail to the petitioner awaiting the report of FSL.

(2.) Learned counsel for the petitioner submits that after the receipt of the FSL report, the petitioner has surrendered before the trial Court on 10.09.2019 and he is in judicial custody since then.

(3.) Learned counsel for the petitioner relies upon order dated 05.12.2019 passed in CRM-M-44433-2019, vide which co-accused Mohan Lal was granted concession of regular bail by this Court while making following observations: