PREM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition under Section 438 Cr.P.C. for pre-arrest bail has been filed by the petitioner - Prem Kumar aged about 31 years, an accused in FIR No.99 dated 7.5.2020 for the offences under Sections 21A, 27A (Act No.61) of NDPS Act and Sections 188, 269 IPC and Section 51(b) of Disaster Management Act, 2005, registered with Police Station City, Ratia, District Fatehabad.

(3.) Briefly stated, the facts of the case as per the prosecution story are that, on 7.5.2020, a police party from Police Station City, Ratia, District Fatehabad led by ASI Kailash Chander while present at T-point on Fatehabad - Ratia road within jurisdiction of P.S. City, Ratia intercepted one Bittu Ram son of Jagir Singh and recovered 5 gms. of heroin from his possession. The recovered contraband was seized. Accused was arrested. Formal FIR was registered. The investigation in the case started, during the course of which, accused Bittu Ram stated that he had purchased the recovered 5 gms. of heroin from the present petitioner for Rs.9,000/- and he further demarcated the place from where the heroin had been recovered.