GULSHAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition filed under Section 439 Cr.P.C. is for grant of regular bail to the petitioner in case FIR No.117, dated 11.2.2011, under Sections 15 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') and under Section 25 of the Arms Act, registered at Police Station Sadar, Hisar.

(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully including the impugned order passed by learned Additional Sessions Judge, Hisar, dismissing application for bail filed by petitioner.

(3.) Briefly stated, allegations against petitioner-accused are that on 11.2.2011, a vehicle was apprehended by the police party, which was being driven by present petitioner-accused. On search of aforesaid vehicle, four bags of plastic containing poppy straw weighing 156 kg were recovered. A country made pistol of 38 bore alongwith five live cartridges was also recovered from the possession of petitioner-accused.