PURAN ALIAS CHHANGA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Puran alias Chhanga-petitioner-accused has applied for grant of regular bail in case FIR No.151 dated 08.09.2011 registered under Sections 15/16/17/18/27-A/21/61/85 of the NDPS Act (in short the Act ) at Police Station Ding, District Sirsa.

(2.) As per allegations of the prosecution, secret information was received in respect of poppy husk and opium from vehicle No. HR-99-DK (Temp) 8255 Scorpio, Color white. The said vehicle was stopped and two persons were apprehended and 3rd person managed to escape from the spot due to night darkness. The persons who were apprehended were Om Parkash and Rahul. The person who ran away from the spot was Mohar Singh. Opium was recovered. During investigation 100 kilograms of poppy husk and 200kilograms of poppy straw was recovered. It is further alleged that petitioner was in touch with other co-accused on telephone from whom recovery of contraband has taken place and transcript copies of the conversation in this regard has been placed on the record.

(3.) In view of the fact that quantity recovered is commercial in nature and that petitioner was in constant touch with the persons from whom huge quantity of contraband was recovered, make out a case for dismissal of the application of the petitioner for grant of regular bail in view of Section 37 of the NDPS Act.