DILAWAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Dilawar son of Chhatar Pal @ Chhatra, has directed the instant petition for the grant of regular bail in a case registered against him along with his brother and other co-accused Lakhan, by virtue of FIR No.325 dated 05.07.2012, for the commission of offence punishable under Section 20 of the Narcotic Drugs & Psychotropic Substances Act, 1985, by the police of Police Station City Palwal, invoking the provisions of Section 439 Cr.P.C.

(2.) Notice of the petition was issued to the State.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this context.