RAKESH @ RINKU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.543 dated 18.09.2018, under Section 21-A of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station City Fatehabad.

(2.) This Court, on the previous date of hearing i.e. 04.02.2019, passed the following order:-

(3.) Today, learned Counsel for the petitioner submits that petitioner has joined the investigation in terms of aforesaid order and his custodial interrogation is no longer required.