(1.) Ld. Counsel for the petitioner has sent up the compendium of judgments in compliance of the previous order. He has relied upon the latest decision of the Apex Court passed in case being Criminal Appeal No. 699 of 2020. decided on 26/10/2020 titled as "M Ravindran Vs. The Intelligence Office. Directorate of Revenue Intelligence ", in which it was concluded by the Hon'ble Apex Court:-
(2.) Facts in the present case are that the petitioner was arrested in connection with FIR No.187 dtd. 1/3/2018 under Ss. 21 and 22 of the N.D.P.S. Act and Ss. 18A, 18(C) and 27 of the Drugs and Cosmetics Act, 1940, registered at City Police Station, District Sirsa. The Final Report of investigation/Challan was not submitted against him within the statutory period of 180 days, on account of which, he was permitted to release on statutory bail by the Ld. Additional Sessions Judge, Sirsa on 16/10/2019, vide the order at Annexure P-2.
(3.) The petitioner, however, could not submit his bail bonds as directed by the said Court. But no time limit was prescribed for furnishing such bail bonds. He subsequently filed an application seeking to furnish his personal bonds and surety bonds in terms of the original statutory bail granted to him. But, the same was dismissed by the Ld. Additional Sessions Judge, Sirsa, vide an impugned order passed on 30/7/2021 after observing inter alia:-