AVINASH ALIAS RINKU Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 32 dtd. 15/2/2022, registered under Ss. 417, 468, 471, 488 of the IPC at Police Station Rewari Sadar, District Rewari.

(2.) Learned counsel for the petitioner submits that the FIR was registered on a secret information that petitioner Avinash alias Rinku is coming in his Creta car having a temporary registration number on it for selling narcotics. On receiving such information, a ruqa was sent to the police station for registration of the FIR. Thereafter, a raiding party was constituted and the petitioner was apprehended. During search of the car, 140 grams of narcotic material, which the police claims to be heroin, was recovered from the dashboard of the car and it was also found that the petitioner has prepared some fake number plates of his car.

(3.) Learned counsel for the petitioner has referred to an order dtd. 11/4/2022 passed by the Additional Sessions Judge, Rewari, in which an application for discharge filed by the prosecution qua other accused persons, namely Dharmender @ Babloo, Amit @ Sarpanch, Pappu Ram and Sohan Lal, was allowed noticing the fact that as per FSL report, received from RFSL, Bhondsi dtd. 6/4/2022, no narcotic drug was detected in the sample, which was recovered from the car of the petitioner and it was also noticed that the offence under Ss. 21B, 27A of the NDPS Act and Sec. 420 IPC were deleted from the FIR.