PRADEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant revision petition has been preferred invoking jurisdiction of this Court under Sec. 401 Cr.P.C. while seeking two reliefs in the common petition i.e. for setting aside order dtd. 26/2/2024 whereby the application under Sec. 36-A(4) of NDPS Act, 1985 for extension of time to file the challan has been allowed and the order dtd. 27/2/2024 vide which default bail sought by the petitioner has been declined in case FIR No.0584, dtd. 30/8/2023, under Sec. 20 of NDPS Act, 1985, registered at Police Station City Palwal.

(2.) Since, the orders challenged before this Court by way of a common revision petition are passed on different dates on different cause of action, Mr. Arjun Dhingra, Advocate for the petitioner confines his prayer to the order dtd. 27/2/2024 and prays for default bail while withdrawing his petition qua the challenge to order dtd. 26/2/2024 with liberty to challenge the same by separate revision petition.

(3.) The prayer is accepted in the interest of justice and this Court would proceed further to adjudicate on the revision petition on the prayer as to whether petitioner is entitled to the benefit of default bail under Sec. 167(2) Cr.P.C. The facts culminated into the FIR could be read as narrated therein which is reproduced hereinbelow:-