NARENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 438 Cr.P.C. for grant of Anticipatory bail to the petitioner in case FIR No.137 dated 21.07.2020 under Section 20 of Act No.61 Narcotic Drugs and Psychotropic Substances Act, 1985 registered at P.S. Jhojhu Kalan, District Charkhi-Dadri.

(2.) Learned counsel for the petitioner has sent by e-mail his entire detailed call records for the period between 01.07.2020 to 31.07.2020 and draws the attention of the Court to the fact that throughout this period he had conversations with the accused Sanjay only twice, on 17.07.2020, and even those conversations were limited to talks firstly exceeding 1 minute and, then for only 17 seconds thereafter, and which was three days before apprehension of the accused Sanjay, who has since been granted statutory bail by the learned Court below.

(3.) Submits further that the said accused is an acquaintance of the petitioner and his alleged disclosure statement has not been revealed. Also submits that in any case, the contraband recovered from Sanjay was well below the commercial quantity, even though the petitioner has no concern with the same, and that there is no record of his involvement in any other case under the NDPS Act.