KULBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present petition filed under Sec. 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case bearing FIR No.27, dtd. 16/1/2023, under Ss. 21(b),27A/61/85 of the Narcotic Drugs and Psychotropic Substance Act, registered at Police Station City Hisar, District Hisar.

(2.) As per the allegations, 6.02 grams of heroin (chita) was recovered from the co-accused Virender @ Balinder, who in his disclosure statement has stated that he had purchased the contraband from the petitioner, namely, Kulbir Singh @ Bittu.

(3.) It is stated by learned counsel for the petitioner that the petitioner has been falsely implicated in this case; that his name does not find any mention in the FIR; and that disclosure statement of co-accused is not admissible.