BADHAWA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition seeking regular bail in case of FIR No. 392 dated 24.12.2020 under Section 15( c), 18, 25, 27-A, 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 and Section 7, 7-A, 8 of Prevention of Corruption Act, 1988 read with Sections 192, 196, 201, 202, 203, 217, 409, 166-A IPC, registered at Police Sation Uchana, District Jind.

(3.) The Haryana State Narcotic Control Bureau, Madhuban, Karnal, received a secret information that Rakesh son of Arjun was arrested by CIA-I, Jind, on 19.12.2020 alongwith Truck bearing registration No.HR-45- C-9998 carrying Poppy Husk. The truck was parked by CIA in the Police Station Uchana without showing the contraband on the police record. As per the case set up, the police officials (co-accused) took money from the family of Amandeep (petitioner is the grand-father of Amandeep) to ensure that Amandeep is not named in the recovery of Poppy Husk from the apprehended vehicle. During investigation, petitioner and two police officials i.e. ASI Parveen Kumar and Constable Anoop, were detained along with Gajraj and Rakesh. Amandeep and Chotu were let free.