NIRBHAYARAM DHAKAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Sec. 438 read with Sec. 482 Cr.P.C. is filed seeking anticipatory bail in FIR No. 298 dtd. 4/7/2022, under Sec. 18(B) [Sec. 27-A of the Narcotic Drugs & Psychotropic Substances Act, 1985 (for short, 'the Act') added later on], registered at Police Station City Tohana, District Fatehabad.

(2.) The brief facts are that on 4/7/2022, the police party apprehended Satpal Singh @ Sannu and Jagdish while travelling in a car bearing registration No. HR-24S/3109 in the area of Police Station City Tohana. Two kilograms and six hundred grams of Opium was recovered. During interrogation, the co-accused disclosed that the recovered contraband was purchased from Nirbhayaram Dhakad (petitioner). The petitioner was nominated in the FIR.

(3.) Learned counsel for the petitioner submits that the petitioner was not named in the FIR, he was not apprehended from the spot, the petitioner was named in a disclosure statement.