RAJPAL AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) This common order shall dispose of above noted two petitions as they arise out of the same FIR.

(2.) These petitions have been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to petitioners Rajpal and Ruchi Chauhan in case FIR No. 186 dated 04.06.2018, registered under Sections 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') at Police Station Bilaspur, District Gurugram.

(3.) Learned counsel, appearing for petitioner Rajpal, submited that petitioner is an official in CBI and at one point of time, he had conducted a raid in Uttar Pradesh, in which some police officials were involved and on that account, he has falsely been implicated in the present case.