RAJVINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) This petition under Section 438 Cr.P.C. is filed seeking anticipatory bail in FIR No. 178 dated 28.6.2021, under Section 21 of the NDPS Act, 1985, registered at Police Station Civil Lines, Sirsa.

(3.) On 28.6.2021, during routine checking the police apprehended Ajay Singh @ Ajju (juvenile) and 85 grams of heroin was recovered from his possession. During investigation, in a disclosure statement he named the petitioner stating that heroin was purchased from the petitioner.