SARITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, apprehending arrest in FIR No.349 dtd. 1/6/2021, registered under Sec. 21 of Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Rohtak City, District Rohtak, came up before this Court under Sec. 438 Cr.P.C., seeking anticipatory bail.

(2.) In Para 9 of the bail petition, counsel for the petitioner declares that no other case is pending against the petitioner. Ld. Counsel for the bail petitioner states on instructions that the petitioner has no criminal past relating to the offences prescribing sentence of seven years and more, or when on conviction, the sentence imposed was more than three years.

(3.) Briefly, the allegations are against one Sachin from whom a recovery of 9 gm heroin was effected and on his statement the petitioner are implicated. The other details are not necessary for the purpose of deciding the present petition.