RINKU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been directed against the order dated 08.09.2020 passed by the learned Additional Sessions Judge, Fatehabad, vide which the bail application filed by the petitioner under Section 36-A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the Act'), read with Section 167(2) Cr.P.C. was dismissed.

(2.) Briefly, the FIR has been registered in pursuance of the recovery of 1300 tablets of Alprozolam and 1000 tablets of Tramadol Hydrochloride from the possession of the petitioner.

(3.) The FIR has been registered on 08.03.2020 and it has been stated that on the same day, the petitioner was arrested and produced for the first time in the Court for remand. The challan has been presented on 04.09.2020. However, the challan was not accompanied with the report of Forensic Science Laboratory. It has also been pointed out that no permission of the learned Special Court was sought for extension of time in investigation of the case. Accordingly, on completion of 180 days, the petitioner had instituted the aforesaid bail application seeking concession of bail. The bail application has been dismissed vide the impugned order dated 08.09.2020. Aggrieved by the said order, the present petition has been instituted.