SUMIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose off the above mentioned two petitions filed on behalf of Sumit @ Somit and Sandeep Kumar seeking grant of regular bail in a case registered against them vide FIR No. 209 dtd. 8/9/2021 under Sec. 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (Ss. 61, 85 of the NDPS added later on) at Police Station Garhi, District Jind.

(2.) The FIR was lodged pursuant to receipt of secret information by ASI Ravinder Singh on 8/9/2021 while he alongwith police party was present at Garhi Bus Stand, to the effect that Sumit indulges in sale of intoxicating tablets and that even on the given day he was present at T-point Dhanarui in village Data Singh Wala while in possession of a large quantity of intoxicating tablets.

(3.) It is the case of prosecution that pursuant to receipt of said information, a notice in terms of Sec. 42 of the NDPS Act was conveyed to the police station and the police party proceeded to the nominated place in village Data Singh Wala where a young person was seen standing while carrying a black coloured polythene bag. The said person, upon noticing the police party, started walking briskly towards village Dhanauri but was nabbed by the police. Upon enquiry, he disclosed his name as Sumit. The search of the bag carried by him led to recovery of 20 strips of "Tramadol" with each strip having 50 tablets i.e. a total of 1000 tablets of "Tramadol". 50 tablets were taken from one strip and were weighed and the weight of said 50 tablets was found to be 19.89 grams. Thus, it is alleged that a total of 397.8 grams of "Tramadol" was recovered from Sumit.