AJAY KUMAR Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) The petition is for grant of bail till receipt of FSL report in F.I.R. No. 47, dated 5th April, 2021 under Sections 22 (c) and 61 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter 'NDPS Act') registered at Police Station Ding, District Sirsa.

(3.) The police on 5th April, 2021, during routine patrolling, checked a car bearing registration No. HR26-DW-7236. The car was driven by Mukesh Kumar. Radha Devi, Ajay Kumar @ Sonu (petitioner) and Ravi Kumar were the occupants of the car. On search, from the dickey of the car two plastic bags were recovered. In each bag there were 50 boxes of Nrx Tramadol Hydrochloride Tablets. The box had 50 strips of 10 tablets each, having Batch No. 20J-T-1087, MFG Jan 2021 and expiry date as December, 2022. The total recovery was of 50,000 tablets of Tramadol which comes under the Category Sr. No. 238 ZH, NDPS Act published in Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii) bearing number S.O. 1762 (E), dated 26th April, 2018. The petitioner approached the Special Judge-cum-Sessions Judge, Sirsa with the prayer for grant of interim bail till receipt of F.S.L. report. The application was rejected on 18th May, 2021, hence the present petition.