VINAY KUMAR @VICKY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner assails order dtd. 5/7/2021 passed by learned Additional Sessions Judge, Sirsa vide which an application filed by the petitioner under provisions of Sec. 167(2) Cr.P.C. for grant of bail has been declined.

(2.) A few facts necessary to notice for disposal of this petition are that as per case of prosecution on 20/12/2020 when a police party headed by ASI Ashok Kumar was patrolling in the area of village Jandwala Bishnoian, then a tractor was seen coming on the road and the driver of the said tractor upon noticing the police party abruptly tried to turn his tractor towards the fields but in the said process, his tractor stopped. The said person was apprehended and upon enquiry, he disclosed his name as Vinay Kumar @ Vicky. Upon checking a plastic bucket tied with the mudguard of the tractor, 7000 tablets of "Clovidol-10 SR' (Tramadol Hydrochloride) were recovered.

(3.) The matter was investigated by the police and a report under Sec. 173 Cr.P.C. was presented before the trial Court on 4/3/2021. The said report was, however, not accompanied by the report of FSL.