ANIL SAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of regular bail in respect of a case registered against him vide FIR No.297 dated 25.10.2020 at Police Station Sadar Tohana, District Fatehabad, under Sections 22-C/27- A/29/61/85 of the NDPS Act.

(2.) As per the case of the prosecution, the police party during the course of barricading intercepted vehicle bearing registration No.HR-40-G-4896 on 25.10.2020. The driver of the said vehicle disclosed his name as Dilbag Singh, while the other person sitting alongside him disclosed his name as Beant Singh. Upon search of the vehicle, two bags were found lying on the rear seat. Upon search of the bags, one bag was found to contain 20000 tablets of 'Tramadol Hydrochloride', while the other bag was found to contain 19960 tablets of 'Tramadol Hydrochloride'. During the course of interrogation, the accused suffered a disclosure statement to the effect that they have purchased the said contraband from Anil, who had purchased the same from Pawan Kumar. Upon arrest of Pawan Kumar, he disclosed that he had procured the contraband from Monu. Monu further disclosed that he had purchased the contraband from Sunny. Sunny was arrested on 04.02.2021 and is alleged to have suffered a disclosure statement regarding supplying the contraband to Monu.

(3.) Learned counsel for the petitioner has submitted that he has falsely been implicated in the present case and that no recovery whatsoever was ever effected from the petitioner. It has further been submitted that several other co-accused, who have been nominated on the basis of disclosure statements including Monu, have already been granted regular bail.