RAJBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.356, dtd. 28/8/2021, under Ss. 18/27 of NDPS Act, 1985 registered at Police Station Industrial Sector-29, Panipat.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court dtd. 25/10/2021. Order dtd. 25/10/2021 is as under:-

(3.) Learned counsel for the petitioner submits that the petitioner has been roped in the present case on the basis of the disclosure statement of the co-accused to the effect that prior to he being caught with 50 grams of opium, he had sold 500 grams of opium to the petitioner. Learned counsel for the petitioner further submits that the said allegation is totally false and further, the said disclosure statement has no admissibility in law and as the petitioner is willing to join the investigation and cooperate with the same and also keeping in view the fact that even the quantity of opium being attributed to the petitioner is only 500 grams, which is much less than the commercial quantity, the petitioner may kindly be extended the benefit of anticipatory bail.