PAWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the first petition under Sec. 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.267 dtd. 14.06.2021 under Sec. 21 (b) of the NDPS Act, 1985 and Sec. 51 (b) of Disaster Management Act, 2005 but during investigation Sec. 27-A of NDPS Act, 1985 has been added, registered at Police Station City Fatehabad, District Fatehabad.

(2.) On 30.06.2021, a Coordinate Bench of this Court was pleased to pass the following order:-

(3.) Learned counsel for the petitioner has submitted that in pursuance of the above order, the petitioner has joined the investigation and even the alleged recovery from the co-accused Vikram was of noncommercial quantity and in fact the said Vikram had taken the name of the Rahul and Naveen and not the petitioner. It is only subsequently, that Rahul and Naveen named the petitioner. It is also submitted that the petitioner is not involved in any other case.