SOMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer is for grant of regular bail in case having FIR No.468 dtd. 14/12/2021 registered under Sec. 20 of NDPS Act at Police Station Gohana Sadar District Sonipat.

(2.) As per the case of prosecution, police received secret information against co-accused Geeta wife of the petitioner and then police raided her premises and from there recovery of 1.390 kgs. of'Charas' was effected and said Geeta was also arrested at the spot. Thereafter Geeta made disclosure statement that her husband used to procure'Charas' from different persons and then he stored the same in his house. Consequently, the petitioner was nominated as accused and arrested on 17/1/2022.

(3.) The counsel for the petitioner submits that the petitioner was not named in the FIR and later on impleaded as accused on the basis of disclosure made by his wife Geeta from whom the police recovered 1.390 kgs. of'Charas'. The counsel for the petitioner further submits that the petitioner is facing one another case under NDPS Act wherein he is enlarged on bail. The counsel for the petitioner further submits that the aforesaid disclosure made by accused Geeta is to be tested during trial and further the trial is not progressing ahead and the petitioner is in custody for the last more than 1 year and 1 month. So prayer is made that petitioner be released on regular bail.