AMIT @ DHANAK Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) These are two petitions i.e. CRM-M-33684-2020 filed by Amit @ Dhanak and CRM-M-37257-2020 filed by Lallan, for regular bail in case of FIR No. 406, dtd. 30/8/2020, under Sec. 20 of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS)registered at Police Station Kundli, District Sonepat.

(3.) The facts in brief are that on secret information a car bearing registration No. HR-26AQ-2682 was checked. The car was being driven by Amit @ Dhanak (petitioner in CRM-M-33684-2020). There were two other occupants. On checking, 16 Kgs of Ganja Patti each were recovered from the occupants of the car including the driver.