LABH SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Section 439 Cr.P.C. is for grant of regular bail to the petitioner in case FIR No.196 dated 14.08.2020, under Sections 22- C/27-A of NDPS Act, 1985, registered at Police Station, City Ratia, District Fatehabad.

(2.) Learned counsel for the petitioner states that name of the petitioner came pursuant to a disclosure statement made by Prem Singh that petitioner was the supplier of tablets to the accused.

(3.) Learned State counsel informs that recovery in this case is 'commercial' in nature. She is not disputing that the name of petitioner was disclosed by a person, from whom, recovery of contraband was effected. On a specific query, she states that no other case under the NDPS Act is pending against the petitioner.