KAMAL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The substantive prayer made in the instant petition reads thus:

(2.) Learned counsel appearing for the petitioner has urged that the petitioner ought to have been extended the concession of default bail as the Chemical Examiner Report was not filed alongwith the challan. Learned counsel appearing for the petitioner has further submitted that the petitioner was arrested on 15/10/2022, whereinafter he was extended the concession of interim regular bail by this Court vide order dtd. 16/11/2023 and the said order is enuring till date. Learned counsel appearing for the petitioner has further submitted that the contraband involved into the FIR in question is 50.66 grams of heroin, which is non-commercial in nature. Learned counsel appearing for the petitioner has further iterated that there is no allegation of misusing the concession of interim regular bail earlier afforded to him at his instance. Thus, regular bail is prayed for.

(3.) Per contra, learned State counsel has submitted that the petitioner is a habitual offender and multiple FIRs have been registered against him. Learned counsel appearing for the petitioner has further submitted that the petitioner is involved in a serious offence and, hence the petition is ought to be declined. She seeks to place on record custody certificate dtd. 12/3/2026, which is taken on record.