RAM NIWAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioners under Section 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.309 dated 14.08.2018, for offence punishable under Sections 20 and 27-A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'the NDPS Act') registered at Police Station Badhra, District Charkhi Dadri.

(2.) Counsel for the petitioner has relied upon the order dated 18.01.2019 passed by this Court in CRM-M Nos.165 and 159 of 2019. The operative part of the said order, reads as follows:-

(3.) Counsel for the petitioner has further submitted that the petitioner was not named in the FIR and his name has been surfaced on the basis of the disclosure statement of the other co-accused and he is not involved in any other case and is in custody for the last about 01 month.