SATISH KUMAR Vs. STATE OF HARYANA
LAWS(P&H)-2021-7-29
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 06,2021

SATISH KUMAR Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Arvind Singh Sangwan,J. - (1.) This common order shall dispose of above noted five petitions as they arise out of the same FIR and seek similar relief. CRM-M Nos. 41104 of 2020, 3550 & 8581 of 2021 (O&M)
(2.) Prayer in these petitions, filed under Section 439 Cr.P.C., is for grant of regular bail to petitioners Satish Kumar, Vinod Kumar, Lakhwinder Singh @ Lucky and Resham Singh in case FIR No. 69 dated 26.05.2020, registered under Section 15 of the NDPS Act, 1985 (Sections 29, 27-A of the NDPS Act added later on) at Police Station Titram, District Kaithal. CRR Nos. 1191 & 1325 of 2020 (O&M)
(3.) Prayer in these revision petitions is for grant of regular bail to petitioners Nazeem Khan @ Jimmi and Dashrath Singh in the aforesaid FIR while setting aside the impugned orders passed by the Principal Magistrate, Juvenile Justice Board, Kaithal as well as the order passed by the Additional Sessions Judge, Kaithal, wherein the grant of regular bail to the petitioners was declined. Facts of the case ;


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