BHAGWATI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.96 dtd. 7/3/2022 registered under Ss. 15, 27-A and 29 of the Narcotic Drugs and Psychotropic Substance Act (in short "NDPS Act") at Police Station Pehowa, District Kurukshetra (Haryana).

(2.) Counsel for the petitioner, apart from relying the order passed on 9/6/2022 in CRM-M-25584-2022, titled as "Suraj Vs. State of Haryana" whereby the co-accused, namely Suraj has been granted concession of regular bail by this Court, contends that the case of the present petitioner-Bhagwati Lal is on better footing as compared to that of Suraj, as he was not apprehended from the spot. No recovery has been effected from him. The petitioner is behind the bars since 28/4/2022. The challan stands already presented in this case.

(3.) On the other hand, learned State counsel contends that there are money transactions between co-accused Leela Ram and Bhagwati Lal whereby an amount of Rs.17,900.00 has been transferred from Leela Ram to the present petitioner-Bhagwati Lal.