PANKAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed fourth petition under Section 439 Cr.P.C., 1973 seeking regular bail in FIR No. 710 dated 19.11.2015 registered under Sections 21(B), 27(A)-61-85 of Narcotics Drugs and Psychotropic Substances Act and Section 18(A) and 18(C) of Drugs and Cosmetics Act at Police Station City Fatehabad, District Fatehabad.

(2.) Heard learned counsel for the rival parties.

(3.) This Court had ordered release of the petitioner on regular bail vide order dated 10.11.2017 passed in CRM-M-38285-2017 by imposing following condition along with other conditions: