BACHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) My this order shall dispose of two petitions, first one bearing No.CRM-M-26316-2021 for grant of interim bail filed by Bachan Singh @ Kala and second for regular bail bearing No.CRM-M-28894-2021 filed by Sonu, both of them being accused in FIR No.357 dtd. 21/9/2020, for an offence under Sec. 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') (Sec. 27-A of the Act added later on against petitioner Sonu), registered with Police Station Sadar, Fatehabad, District Fatehabad.

(2.) Briefly stated facts of the case as per prosecution version are that, on 21/9/2020 Bachan Singh @ Kala when apprehended by the police in the area within jurisdiction of Police Station Sadar, Fatehabad was found in possession of 05 kgs and 200 gms of poppy straw; formal FIR in the matter was recorded; the accused was arrested in this case; the recovered contraband was taken into police possession; during the course of investigation, it transpired that the recovered contraband had been supplied to Bachan Singh @ Kala by accused Sonu son of Virsa Singh; he was also arrested in this case.

(3.) Both the accused had filed applications for grant of regular bail before the Court of Sessions at Fatehabad but were unsuccessful. As such, they have knocked at the door of this Court, craving for grant of similar relief. Bachan Singh @ Kala is seeking interim bail for the reason that report from FSL has not been received, whereas, his co-accused Sonu is asking for being released on regular bail. Such prayers are being opposed by learned State counsel.