GURDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition for anticipatory bail filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 in case FIR No.147 dtd. 2/7/2019 under Ss. 22C/ 61/ 85 of NDPS Act, 1985 registered at Police Station Kalan, District Sirsa, Haryana.

(2.) A Coordinate Bench of this Court, vide order dtd. 24/6/2025, had directed the petitioner to appear before the SHO/Investigating Officer and join investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the SHO/Investigating Agency, subject to the conditions envisaged under Sec. 482(2) of the BNSS (erstwhile Sec. 438(2) Cr.P.C.).

(3.) Learned counsel for the petitioner submits that in compliance of the order dtd. 24/6/2025 passed by this Court, the petitioner has joined and cooperated with the investigation.