RAJI @ RAJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 109 dated 4.7.2005 under Sections 15/ 16 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and Sections 420/ 467/ 468/ 471/ 411 of the Indian Penal Code registered at Police Station Sadar Kalanwali District Sirsa.

(2.) Learned counsel for the petitioner has submitted that the petitioner was not apprehended at the spot and has been falsely involved in this case on the basis of extra judicial confession alleged to have been suffered by him. The petitioner was declared a proclaimed offender vide order dated 4.7.2006 but now he is in custody since 26.3.2008.

(3.) Learned State counsel, on the other hand, has opposed this petition and on a query put by this Court, he, on instructions from ASI Chhaju Ram, has submitted that the petitioner is not involved in any other case under the Act.