JASWINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 (Cr.P.C.) for grant of concession of regular bail to the petitioner in case FIR No. 1049 dtd. 4/11/2018 under Sec. 15 of the Narcotic Drugs and Psychotropic Substance Act, 1985 registered at Police Station City Thanesar, District Kurukshetra.

(2.) Learned counsel for the petitioner submits that instead of pressing the petition for regular bail, pending the trial, the petitioner may be granted the concession of interim bail till the receipt of the FSL report which has not been received till date.

(3.) The factum of non receipt of FSL report is duly acknowledged by learned State counsel.