MUKESH PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner assails order dtd. 28/4/2022 passed by learned Additional Sessions Judge, Fatehabad vide which an application filed by the petitioner under provisions of Sec. 36-A of the NDPS Act and Sec. 167(2) Cr.P.C. for grant of bail has been declined.

(2.) A few facts necessary to notice for disposal of this peition are that FIR No. 48 dtd. 9/2/2022, Police Station City, Ratia, District Fatehabad, under Ss. 21(b)/27-A/29/61/85 of the NDPS Act, was lodged against the petitioner wherein the allegations are broadly to the effect that on 09/2/2022, the petitioner was found in possession of 15 grams of 'Heroin'.

(3.) The matter was investigated by the police and a report under Sec. 173 Cr.P.C. was presented before the trial Court on 7/4/2022. The said report was, however, not accompanied by the report of FSL.