SUMER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed the present (first) petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.173 dated 10.06.2019 registered under Sections 186, 353 and 120-B of the Indian Penal Code, 1860 (for short 'the IPC) and under Sections 20-B and 27-A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act') at Police Station Kasola, District Rewari.

(2.) As per the prosecution version on 10.06.2019 police party headed by ASI Satish Kumar conducted nakabandi on the basis of secret information and stopped car bearing registration number DL-4 CAE-1306 owned by accused Azad Singh and driven by accused Sonu Ram and on search as per the prescribed procedure recovered 131.35 kgs ganja and 9.100 kgs of sulfa. During interrogation accused Azad Singh made disclosure statement that he had purchased the narcotic substances from Sumer Singh @Fauji @ Bucha- present petitioner. On completion of investigation, the petitioner was charge-sheeted along with his co-accused to face trial under Sections 186, 353 and 120-B of the IPC and under Sections 20-B and 2 7-A of the NDPS Act.

(3.) The petitioner who is in custody since 09.08.2019 has filed present petition for grant of regular bail.