BHIM SAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this 3rd petition is for grant of regular bail to the petitioner under Section 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.198 dated 23.07.2018 under Sections 21 and 22(C) of the of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'the NDPS Act'), registered at Police Station Dabwali Sadar, District Sirsa.

(2.) The first petition seeking regular bail to the petitioner was disposed of by granting interim bail to the petitioner, awaiting the report of the FSL whereas the second petition was dismissed as withdrawn.

(3.) Counsel for the petitioner has argued that now this 3rd petition has been filed in view of the changed circumstances that 02 of the co-accused have been granted the concession of regular bail and the petitioner is in custody for the last 01 year and 02 months.