RAJPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is second foray of the petitioner before this court seeking regular bail in FIR No.127 dated 26.03.2019 registered under Sections 15, 27 of NDPS Act, at Police Station Indri, District Karnal.

(2.) Per FIR allegations, 2 quintals 77 kgs and 475 grams of CHURA POST (poppy husk) was recovered from the car of the petitioner at a check post. He was allegedly carrying the same without any permit or license. Consequently, the petitioner was taken in custody on 26.03.2019 and is behind bars since then.

(3.) Learned counsel for the petitioner contends that petitioner has been falsely implicated in the case. He further submits that there has been violation of mandatory provisions of Section 50 of NDPS Act. Neither any independent witness nor any gazetted officer was joined by the police party.