BITTU Vs. STATE OF U.T CHANDIGARH

JUDGEMENT

(1.) The petitioner has filed this petition seeking grant of regular bail in a case registered against him vide FIR No.189 dated 26.10.2019 under Section 22 NDPS Act at Police Station Mauli Jagran, Chandigarh.

(2.) It is the case of prosecution that the petitioner was involved in FIR No. 187 dated 22.10.2019 registered under Sections 147, 148, 149, 365, 307, 506 IPC and Section 25 of Arms Act, Police Station Mauli Jagran, Chandigarh, during the course of interrogation of the said case, the petitioner led the police party to the place where he had concealed the blood-stained clothes of the complainant Raj at in the said case and from where a recovery of 37 injection i.e. 15 injections of Bupernorphine Leogesic and 15 injections of Pheniramine Maleate was effected.

(3.) Learned counsel for the petitioner has submitted that he has falsely been implicated in the present case and that the recovery stated to have been effected from him has been effected on the basis of alleged disclosure statement, the veracity and admissibility of which would be debatable.