NANHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner prays for grant of regular bail in FIR No.129 dated 18.04.2020 registered under Sections 188/269 of the Indian Penal Code and Section 51(b) of the Disaster Management Act, 2005 and Section 21(b)/27- A/29/61/85 of the NDPS Act at Police Station Bhuna, District Fatehabad.

(2.) As per the allegations in the FIR, the police party stopped a vehicle of the accused and on suspicion searched both the accused. The police party recovered 100 grams heroin contained in a pouch from the right pocket of lower (pyjama) of the present petitioner.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present FIR. He further submits that only 100 gms narcotics substance has been recovered, which is a non-commercial quantity. Thus, he prays for grant of regular bail to the petitioner.