SUKHJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail in FIR No.600 dtd. 21/12/2020 under Sec. 22(c) of NDPS Act, registered at Police Station City Tohana, District Fatehabad.

(2.) Learned counsel for the petitioner relies upon the order dtd. 11/2/2021 passed in CRM-M-5611-2021, vide which co-accused Manjeet had been granted the concession of regular bail. The operative part of the order reads as under: -

(3.) Learned State counsel has filed the custody certificate dtd. 17/12/2021 in the Court today and has submitted that it is the petitioner, who was driver of the scooty, from which, recovery was effected and as per the custody certificate, he is in custody for the last about 01 year and is not involved in any other case. It is further submitted that though the challan has been presented, however, the charges are yet to be framed.