SURYA PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has approached this Court for grant of regular bail by filing this petition under section 439 of the Code of Criminal Procedure, 1973, in FIR No. 157, dated 20.06.2016, registered at Police Station Sadar Sirsa, under Sections 21 and 22-B of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Petitioner was arrested in this case on the basis of confessional/disclosure statement made by co-accused Chander Parkash Soni @ Sonu before the police, in which, he stated that he has received 1200 tablets of Alprazolam of 0.05 MGB per tablet from the petitioner, who is his real brother and a chemist/druggist in Rajasthan.

(3.) Counsel for the petitioner contends that co-accused Chander Parkash Soni @ Sonu has been granted the concession of regular bail by this Court in CRM-M-28488-2016, titled as 'Chander Parkash Soni @ Sonu v. State of Haryana', decided on 28.02.2017 . He further contends that no recovery has been effected from the petitioner and nine months have since passed till date and only two witnesses have been examined out of the total seventeen witnesses nominated by the prosecution. He contends that the petitioner, therefore, may be granted the concession of regular bail during the pendency of the trial.