LAWS(P&H)-2021-4-26

SATPAL Vs. STATE OF HARYANA

Decided On April 01, 2021
SATPAL Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

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

(2.) This is a petition for grant of bail in FIR No. 241, dated 3 rd October, 2020, under Sections 22 (c) and 27 (a) of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station Sadar Ratia, District Fatehabad.

(3.) Brief facts are that during the routine checking on 3 rd October, 2020, the police party apprehended two young persons. One of the boy was carrying a white plastic packet. The boys disclosed their names as Balwant Singh and Lakhan Soni. Search of the packet, 50 strips of NRX Tramadol Hydrochloride Tablets (100 grams) totaling to 500 tablets and 38 strips of NRX Tramadol Hydrochloride Tablets (100 mg) totalling to 380 tablets were found. The recovery was 694.32 grams of intoxicant.