DHEERAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) The hearing of the case was held through video conferencing on account of restricted functioning of the Courts.

(2.) This is the second petition for grant of bail pending trial in criminal case arising from FIR No.119, dated 13.04.2020, registered under Section 186, 188, 269, 270, 307, 332, 353 and 427 IPC and Sections 20 and 29 of NDPS Act, 1985, at Police Station IMT Rohtak, District Rohtak.

(3.) As per the case of prosecution, when the police officials tried to intercept a silver colour skoda car, the driver did not stop the vehicle despite being signaled. He tried to run over the police officials who saved themselves by jumping aside. However, the car collided with the barricade set up by the police officials. The driver attempted to put the vehicle in reverse gear and drive of and when Constable Harpal attempted to stop him, he was dragged along with the car for some distance. Ultimately, the police officials managed to stop the vehicle. As per the case of prosecution, there were two occupants and the petitioner was on the passenger seat. On search, 41 kg ganja patti was recovered.