VICKY KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The pe oner incarcerated for viola ng the above-men oned provisions of Narco cs Drugs and Psychotropic Substances Act, 1985 (NDPS Act) per the FIR cap oned above, on the allega ons of possession of 760 tablets of Tramadol, has come up before this Court under Sec on 439 CrPC seeking bail.

(2.) In paragraph 21 of the bail pe on, the accused declares that he has no criminal antecedents. sa sfy the twin condi ons put in place by the Legislature under Sec on 37 of the NDPS Act.

(3.) Petitioner's counsel prays for bail by imposing any stringent condiOons and is also voluntarily agreeable to the condiOon that Oll the conclusion of the trial before the trial court, the Petitioner's shall keep only one mobile number, which is menOoned in AADHAR card, and within fiOeen days of release from prison undertakes to disconnect all other mobile numbers. The petitioner contends that the further pre-trial incarceraOon would cause an irreversible injusOce to the Petitioner and family.