BALWINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, apprehending arrest for violating the above-mentioned provisions of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act) as per the FIR captioned above, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 28 of the bail application, the accused declares six criminal case including two cases under NDPS Act and he is on bail in all the cases.

(3.) The lawyers had been abstaining from work since Oct 31, 2022. I have gone through the petition and the order of rejection of bail by the Sessions Court. Given above, coupled with the facts and circumstances peculiar to this case, the petitioner is entitled to interim bail, with a clarification that this order has been passed without hearing the counsel for the parties and shall have no bearing on the merits of the case. REASONING: