FARUKH MEV Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail in FIR No.69 dtd. 26/5/2020 under Sec. 15/61 of NDPS Act (Sec. 61 deleted, Sec. 15 converted to Sec. 15C and Ss. 29, 27-A and 8 of NDPS Act were added later on), registered at Police Station Titram, District Kaithal.

(2.) Learned counsel for the petitioner, at the very outset, relies upon the order dtd. 6/7/2021 passed in CRM-M-41104-2020, CRM-M-3550- 2021, CRM-M-8581-2021, CRR-1191-2020 and CRR1325-2020, vide which six co-accused of the petitioner namely Satish Kumar, Vinod Kumar, Lakhwinder Singh @ Lucky, Resham Singh, Nazeem Khan @ Jimmi and Dashrath Singh have been granted the concession of regular bail. The operative part of the order reads as under: -

(3.) For the sake of brevity, facts are not reproduced again.