JAGDISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose off the above mentioned three petitions filed on behalf of Jagdish, Meena and Parveen seeking grant of regular bail in a case registered vide FIR No. 232 dtd. 21/4/2021 under Ss. 20 of the NDPS Act and Ss. 34, 201, 216 IPC at Police Station Samalkha, District Panipat.

(2.) The FIR was lodged pursuant to receipt of secret information by ASI Rajbir Singh on 21/4/2021 that a young boy carrying a plastic bag filled with 'ganja patti' was present near Village Karhans Turn, G.T. Road. Upon receipt of said information, the police proceeded to the nominated place from where a young boy was apprehended carrying a plastic bag. Upon inquiry, he disclosed his name as Sakil. The search of the bag carried by Sakil yielded recovery of 23 small packets, which were found to contain 'ganja patti'. The total weight of the recovered 'ganja patti' was found to be 29.465 kilograms (29 kilograms 465 grams).

(3.) It is the case of prosecution that upon interrogation of the aforesaid Sakil, he disclosed that about 28-29 days ago, his brother-in-law (Jija) Liyakat and Jamil had come to him and asked him to accompany them to Andhra Pradesh so as to bring 'ganja' in a canter bearing registration No. HR-55Y-6123 of Khilari. The said persons told him that while Jamil would be driving the vehicle, Sakil would also drive the truck and get an amount of '32,000/- for the same. Sakil disclosed that accordingly he and Jamil went in the canter and brought 'ganja'. It is the case of prosecution that purusant to said information, aforesaid Jamil led the police party to the canter and got recovered 10 bags of 'ganja' from the canter in question. It is further the case of prosecution that the truck in question was owned by Meena wife of Nehri and said Meena came to be arrested on 22/5/2021.