NARENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Due to the outbreak of Covid-19 pandemic, the case is taken up for hearing through video conferencing.

(2.) Instant petition has been filed under Section 438 Cr.PC for the grant of anticipatory bail in case FIR No.508 dated 07.06.2020 registered under Sections 21 of NDPS Act, 1985 at Police Station Thanesar City, District Kurukshetra.

(3.) Learned counsel for the petitioner inter alia contends that it is a case of false implication and the petitioner was nominated as an accused on the basis of disclosure statement made by co-accused namely Ravi from whom 7.50 grams heroin was recovered. He further contends that nothing is required to be recovered from the petitioner and hence, his custodial interrogation may not be necessary.