TEJPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order, 4 petitions for grant regular/pre-arrest bail, i.e., CRM-M No.15538, 20014, 24921 and 20048 of 2020 in criminal case arising from FIR No.7, dated 21.01.2020, registered under Section 17 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred to as "the Act of 1985") Act No.61 of 1985, at Police Station Odhan, District Sirsa, Haryana, shall stand disposed of.

(2.) In three separate applications filed by Kanhaiya @ Kahna, Sukhpal Singh and Tejpal @ Teju, the prayer is to grant regular bail whereas Gautam Dass has filed an application for grant of anticipatory bail.

(3.) As per case of the prosecution, when the police team had gone for routine checking, two cars were suspiciously found parked on a Canal Bridge near Ashram of Dera Sacha Sauda. The concerned police official finding the suspicious activities stopped his vehicle and found that two persons were standing near the vehicles whereas three were occupying white colour I-10 car. The second car was Wagon R. On being questioned, they disclosed their names. Since, the police official suspected some narcotics, therefore, option as required under Section 50 of the Act of 1985 was given and consequently Sh. Satish Mehta, SDO Panchayati Raj, Odhan was called at the spot. On search, 6.500 Kg opium was allegedly recovered from a black coloured polythene bag held in the hand by Gauri Shankar @ Gauri.