RINKU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Fresh power of attorney has been filed on behalf of the petitioner.

(2.) Petitioner prays for grant of regular bail in case FIR No.580, dtd. 30/10/2020, registered at Police Station Sadar Thanesar, District Kurukshetra, under Ss. 15, 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ( Sec. 27A of NDPS Act added later on).

(3.) 10 quintals, 37 Kgs. of poppy husk and 34 Kgs. of Ganja is alleged to have been recovered from the possession of co-accused Roshan Lal, Firoz Khan and Sandeep, who in their respective disclosure statements named one Sujjan Singh @ Sunny to be the supplier of the contraband. Name of the petitioner Rinku Ram emerged in the disclosure statement of co-accused Roshan Lal, as per which petitioner was employed by him and he used to sell the contraband to the drivers visiting the Dhaba of said Roshan Lal.