RAJINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for grant of regular bail under section 439 of the Code of Criminal Procedure, 1973 (in short 'Cr.P.C.') in FIR No. 468 dated 17.12.2016, for offence punishable under Sections 21-A, 21-B, 21-C, 22-A, 22-B, 22-C, 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'NDPS Act'), 3, 4, 5 of the Medical Termination of Pregnancy Act and 120-B, 315, 511 and 420 of the Indian Penal Code (in short 'IPC') registered at Police Station Civil Lines, Kaithal, District Kaithal.

(2.) Counsel for the petitioner has submitted that on 04.01.2018 while framing charge, the trial Court has framed charges against the petitioner under Section 29 of the NDPS Act for the alleged conspiracy with co-accused Ramesh, Balwinder and Dhiraj to commit an offence under Section 21-C and 22-C of the NDPS Act read with Section 120-B IPC. It is further submitted that the substantive charge is framed against co-accused Anil from whom the recovery of the contraband was effected. A copy of the order dated 04.01.2018 is taken on record as Mark X.

(3.) Counsel for the petitioner has further submitted that the petitioner was granted interim bail vide order dated 04.09.2017 (Annexure P3) passed in CRM-M No. 9001 of 2017 till the receiving of the Forensic Science Laboratory report by the trial Court and the petitioner has surrendered before the trial Court on 01.12.2017 and he has not misused the concession of interim bail.