JAIPARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present petition, the petitioner seeks concession of anticipatory bail in case FIR No.595 dtd. 18/9/2021, registered under Ss. 20 of the NDPS Act, 1985 at Police Station Azad Nagar, District Hisar.

(2.) The argument raised by the counsel for the petitioner is that the petitioner was not apprehended at the spot and the recovery of 5 Kgs. Ganja was effected from one Vinit. In such circumstances, anticipatory bail has been prayed for.

(3.) The learned Additional Sessions Judge, Hisar, while rejecting anticipatory bail application of the petitioner, has noticed that there are 4 other cases, pertaining to NDPS Act, registered against the petitioner, therefore, chain of drug suppliers and the modus operandi would only come forth if custodial interrogation as such of the petitioner is obtained.