SHIV KUMAR NAGPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in case FIR No. 114, dated 21-6-2003, under Sections 409/483/218 of the Indian Penal Code and Section 29 of the N.D.P.S. Act, registered at Police Sector 19, Panchkula.

(2.) A brief narrative of the facts that have led to the lodging of the present F.I.R. and the detention of the petitioner would be appropriate.

(3.) On 25-5-2001, upon receipt of secret information, one Tajudeen Ahesula, a Nigerian National was apprehended with 30 packets of smack, total weighing 3 kgs. Out of these packets, two were sealed as samples, whereas the remaining 28 were sealed in a separate parcel. Recovery memo, was prepared on the spot and signed by Onkar Singh, ASI Rattan Singh, an independent witness and Sh. Jagparvesh Dahiya, the then DSP, Hqrs.