RANDHIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) As is evident from the record, that first petition for regular bail bearing CRM-M No.26268 of 2012, filed by the petitioner was dismissed (as withdrawn), vide order dated 03.09.2012, by this Court.

(2.) Now the petitioner Randhir Singh @ Kala son of Prem Singh, has preferred the instant second petition for regular bail in a case registered against him, vide FIR No.26 dated 03.02.2012, for the commission of an offence punishable under Section 15 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the NDPS Act'), by the police of Police Station Parao, Ambala Cantt., invoking the provisions of Section 439 Cr.P.C.

(3.) According to the prosecution that, in the wake of secret information to the effect that petitioner Randhir Singh and Gursevak Singh son of Avtar Singh used to deal in selling the poppy-husk, they will go in the area of Puja Vihar, Industrial Area, Ambala Cantt. to sell the poppyhusk in their car bearing registration No.HR-01B-5709, the police sent the information to the Assistant Police Commissioner, Amabla Cantt. and arranged for the check post near Dukheri Railway Level. According to the prosecution, in the meantime, the car of the accused came, being driven by petitioner Randhir Singh son of Prem Singh. In the wake of checking, 94 kg of poppy-husk was found in their car.