AJAY KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Concisely, the facts and material, culminating in the commencement, relevant for disposal of the instant petition for bail and emanating from the record are that, on 11.07.2012, in the wake of secret information, complainant-Mrs. Vijay Rani, Drug Control Officer and Mr. M.K. Bhadu, SMO, formed a raiding-party and conducted the search of the premises of Sharma Medical Agency, Dabwali, and recovered the following Narcotic drugs:-

(2.) Levelling a variety of allegations and narrating the sequence of events, in all, the prosecution claimed that a huge catch of the indicated Narcotic drugs were recovered from the possession of the accused, without any valid permit, licence or relevant record. In the background of aforesaid allegations and in pursuance of the aforesaid recovery, the present criminal case was registered against the accused including the petitioner, by means of FIR No. 288 dated 11.07.2012, on accusation of having committed the offences punishable under Sections 21 /22 /61 /85 of The Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter to be referred as "the Act"), by the police of Police Station City Mandi Dabwali, District Sirsa.

(3.) Having exercised and lost his right of bail before the Sessions Judge, now the petitioner-accused has preferred the instant petition for regular bail in the indicated criminal case, invoking the provisions of Section 439 Cr.P.C.