INDRAJEET SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) This bail application has been filed to enlarge the applicant on bail in Case Crime No. 127/2022, under Sec. 8/20 of Narcotics Drugs and Psychotropic Substances Act,1985 Police Station-Geeda, District Gorakhpur.

(2.) According to the prosecution story, believing upon the information of the 'Mukhbir', during patrolling duty, police personnel went on the spot i.e. Tandua Toll Plaza, at Devariya- Gorakhpur By-pass and arrested all the the three accused persons including the present applicant and recovered 151.450 kg 'Ganza' from the Truck bearing No.HR38Z7205, wherein, applicant was a driver.

(3.) Learned Counsel for the applicant submitted that the applicant is innocent and has been falsely implicated in the present crime due to ulterior motive. It is further submitted that instant FIR has been lodged by the police is only with the a view to harass the applicant. The alleged truck was found at the public place and crowded area but neither any public witness has supported the prosecution story nor the Investigation Team has recorded any statements of any individual witnesses, who have supported the case.