SONA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in the present petition is for grant of anticipatory bail to the petitioner in case FIR No.274 dtd. 24/7/2022 under Ss. 20, 61, 85 of NDPS Act, registered at Police Station Bawani Khera, Bhiwani, Haryana.

(2.) Learned State counsel, on instructions from SI Laljeet, 604/BWN, submits that in compliance of order dtd. 19/9/2022, the petitioner has already joined the investigation and he is not required for any custodial interrogation.

(3.) In view of version of the prosecution that the petitioner has already joined the investigation, the interim order dtd. 19/9/2022, granting interim bail to the petitioner, is made ABSOLUTE. The petitioner shall abide by the conditions as laid down under Ses. 438(2) Cr.P.C. in letter and spirit.