AJAY KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 439 Cr.P.C. for grant of regular bail, pending trial in case FIR No.117 dtd. 25/2/2021, under Ss. 20, 25, 27, 61 N.D.P.S. Act, 1985, Sec. 25 Arms Act, 1959, Sec. 307 IPC, 1860 and Sec. 420 IPC (added later on), registered at Police Station, Sadar Bhiwani, District Bhiwani, who is in custody since his formal arrest on 2/3/2021.

(2.) The above FIR was registered on the basis of information given by Inspector Shri Bhagwan and the relevant contents of the same are as under:-

(3.) Thereafter, the search of the vehicle was conducted and after completion of formalities, 320 kgs. 150 grams Ganja was recovered from it.