KRISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in the present petition under Sec. 439 Cr.P.C. is for the grant of the regular bail to the petitioner in case FIR No.313 dtd. 29/5/2021 under Sec. 18 of the NDPS Act and Sec. 201 IPC (Ss. 29, 27-A of NDPS Act added later on) registered with Police Station Shahabad, District Kurukshetra.

(2.) The brief facts of the case are that the investigating agency received secret information that two persons namely Irshad son of Ishraf and Ashfaq son of Islam, residents of Jharkhand, who deal in selling narcotic substances (opium) would be coming in their truck No. OD-16E-7172 and would be going from Karnal to Ambala with opium. If a naka was set-up, then the aforesaid two accused could be arrested with the contraband. Based on the said information, a naka was set-up and after complying with various requirements under the NDPS Act, the aforementioned truck was stopped, the two persons were arrested and 05 kgs. and 100 grams of opium was recovered from the truck.

(3.) Thereafter, on the basis of the disclosure statement of the accused, the petitioner came to be arrested on 21/6/2021.