KULDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Court has been convened through video conferencing due to Covid-19 pandemic.

(2.) The petitioner is seeking regular bail in case FIR No.46 dated 04.03.2020 registered under Sections 21(b) and 27-A of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act") registered at Police Station Sadar Rattia, District Fatehabad.

(3.) As per the version of the prosecution, on a chance inspection of vehicle, recovery of 7.50 grams of heroin was effected from Deepak Kumar and Tarsem @ Semi. The petitioner has been named by the co-accused in their disclosure statement, wherein, they claimed that the contraband had been purchased from the petitioner, who was arrested on 10.01.2021.