SHAM LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) All cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the COVID-19 pandemic.

(2.) By this petition, the petitioner seeks the concession of 'regular bail', upon FIR no.260, dated 28.09.2019, having been registered against him, alleging therein the commission of offences punishable under Sections 22-B, 27-A of the NDPS Act, 1985.

(3.) Mr. Sekhon, learned counsel for the petitioner, submits that the petitioner has been implicated in the present FIR and another FIR registered on the same date, allegedly on the basis of disclosure statements made by the persons who, in those FIRs, are alleged to have been apprehended carrying less than commercial quantity of tablets of Lomotil (Diphenoxylate), with him further submitting that in fact the wordings of both the FIRs, though recorded at different times on the same date, are almost identical and therefore it is very probable that they were recorded by the police officials sitting in the police station itself.