ROHIT KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking regular bail in FIR No.133 dtd. 13/3/2020 under Ss. 21(b)/61/85 of the NDPS Act registered at Police Station City Fatehabad.

(2.) Learned counsel for the petitioner contends that the alleged recovery of 105 grams of heroin (non-commercial quantity) has been effected from the petitioner. The petitioner is involved in other cases under the NDPS Act but he is on bail in those cases. He is in custody for over two years and four months.

(3.) Learned State counsel, upon instructions from ASI Rameshwar Dayal, states that 04 out of 17 prosecution witnesses have been examined. He has filed the custody certificate in Court, which indicates that the petitioner is in custody for 02 years, 04 months and 06 days as on 19/7/2022. He further submits that as the petitioner is involved in several other cases, he should not be granted the concession of regular bail.