RAVINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common order, CRM-M No.18933 of 2020 titled Ravinder Singh @ Bagga Vs. State of Haryana and CRM-M No.19470 of 2020 titled Parminder Singh @ Tinder are being disposed of. Since both the petitions have arisen from the same FIR, therefore, common facts are being noticed.

(2.) Petitioner(S) seeks regular bail under Section 439 Cr.P.C in case bearing FIR No.200 dated 22.04.2020 registered under Section 15 of the NDPS Act (Sections 61/85 of NDPS Act added later on) at Police Station Barwala, District Hisar.

(3.) Fir was registered on the basis of secret information to the effect that two persons were coming in a truck with a consignment of poppy husk. Naka was installed and truck was stopped. The truck driver tried to run away, but was apprehended on the basis of suspicion. The driver disclosed his name as Parminder Singh @ Tinder. Another person sitting by his side, disclosed his name as Ravinder Singh @ Bagga. Notice under Section 50 of the NDPS Act was issued to them. On their option, Naib Tehsildar, Barwala was called at the spot to conduct search of both the persons. Four plastic bags containing 26 kgs each poppy husk were recovered from them.