GOPAL KAUSHAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of regular bail in respect of a case registered vide FIR No. 275 dtd. 22/8/2020 under Ss. 20/61 of NDPS Act at Police Station SGM Nagar, District Faridabad.

(2.) It is the case of prosecution that on 21/8/2020 when the police party headed by S.I. Yogender Singh was patrolling in the area of Patel Chowk, SGM Nagar, Faridabad, then a secret information was received to the effect that Munna alias baba along with Chunni Lal and Gopal were involved in sale and supply of 'Ganja Patti' in Faridabad. They were planning to come towards Mulla Hotel from the side of Dabua Mandi, Masjid Chowk in their Wagon-R car bearing registration No. HR-38X-7513 so as to supply 'Ganja'.

(3.) Pursuant to receipt of aforesaid information, the police swung into action and the police officials hid themselves near the nominated place. Shortly thereafter, a person was seen at the nominated place, who was identified by the secret informer to be Munna @ Baba. After some time, a Wagon-R car came there from which Chunni Lal and Gopal came out and after taking out a white coloured bag from their car, they tried to handover the same to Munna alias Baba. The police immediately apprehended all three of them alongwith the white coloured plastic bag, which was found to contain 20.5 kilograms of 'Ganja Patti'.