LAKHMI CHAND @ TINKU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in compliant case No.214/3 dated 26.11.2013, under Section 32 of Drugs and Cosmetics Act, 1940.

(2.) While issuing notice of motion, following order was passed by this Court on 03.09.2014:-

(3.) Learned counsel for the petitioner has submitted that in terms of the above order, petitioner has surrendered before the Summoning Court and has furnished interim bail.