DARSHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRL . Misc. No. 6352 of 1997 seeking exemption from filing certified copies is allowed subject to just exceptions.

(2.) HEARD learned counsel for the petitioner and the learned Advocate for the State.

(3.) IN view of this position, this petition is allowed. It is ordered that in case of arrest of the petitioner in connection with FIR No. 166 dated 27.9.1995 of Police Station Jakhal, District Hisar, for the offences under Sections 15/61/95 of the N.D.P.S. Act, he be released on bail by the police on his furnishing bail bonds in the sum of Rs. 50,000/- with one surety in the like amount.