SUKHDEV SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present petition is for grant of anticipatory bail to the petitioner in FIR No.249 dtd. 20/6/2022 registered under Ss. 21/29/61/85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Ellenabad, District Sirsa.

(2.) On advance notice, Mr. Praveen Bhadu, AAG, Haryana, appears and accepts notice on behalf of the State and has submitted that he is fully prepared to argue the matter and assist this Court. He has opposed the present petition for grant of anticipatory bail to the petitioner on the ground that the petitioner is involved in three other cases.

(3.) Learned counsel for the petitioner, in rebuttal to the abovesaid argument, has submitted that in all the other cases, the petitioner has been granted anticipatory bail and the petitioner has been implicated on the basis of disclosure statement of co-accused from whom the recovery has been effected and has relied upon the judgment of Hon'ble Supreme Court in "Maulana Mohd. Amir Rashadi vs. State of U.P. and another", reported as 2012 (2) SCC 382 to contend that the facts and circumstances of the present case are to be seen and the bail application of the petitioner cannot be rejected solely on the ground that the petitioner is involved in another case. The relevant portion of the said judgment is reproduced hereinbelow:-