HARPREET SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 317/2017 of Police Station Sangaria, District Hanumangarh for the offences punishable under Sec. 8/15 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that earlier bail was granted to the petitioner but he jumped the bail on 30/7/2018. Now the petitioner is in judicial custody. Counsel further assures this Court that in future, the petitioner will remain present on each and every date before the trial court and if he again jumps the bail then the indulgence of bail may not be extended to the petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.