AMRIK RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition for regular bail has been filed by petitioner -Amrik Ram, aged about 32 years, son of Ranjha Ram, resident of village Kodiwala, Police Station Sardulgarh, District Mansa - an accused in FIR No.07 dated 22.1.2020 for the offence under Section 22 of NDPS Act, registered at Police Station Rori, District Sirsa.

(3.) Briefly stated, the facts of the case as per prosecution story are that on 22.1.2020, a police party from Police Station Rori, District Sirsa, Haryana intercepted scooty vehicle of white colour, which was being driven by Darshan Ram son of Kalu Ram, resident of Kodi, PS Sardulgarh and a black polythene bag hanging from hook of the scooty was observed, which was found to contain boxes having 1600 Tramadol Hydrochloride Tablets 100 mg. BATCH No.TDP 19022, MFG. DATE AUG-2019 and EXP. DATE JUL.2022. The recovered tablets were seized. Darshan Ram was arrested in this case. After registration of the formal FIR, the matter was investigated. While being interrogated, accused Darshan Ram disclosed that he had purchased the tablets from Amrik Singh son of Ranjha Ram (present petitioner). In that way, the petitioner was nominated in this case. The petitioner/accused was arrested in this case on 11.2.2020. The petitioner had filed an application for regular bail in the Court of Sessions, which was declined by learned Additional Sessions Judge, Sirsa vide order dated 22.4.2020, as such, he has approached this Court with the same request.