HARI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in the present petition under Sec. 439 Cr.P.C is for the grant of regular bail to the petitioner in case bearing FIR No.346 dtd. 9/8/2022 under Ss. 22-C and 29 of the NDPS Act, 1985 and Ss. 3, 4 and 5 of the Medical Termination of Pregnancy Act, 1971 registered at Police Station Chandhut, District Palwal.

(2.) The brief facts of the case are that one Hari Lal @ Harish (petitioner), owner of Diksha Medical Store was apprehended with his car was found containing 2460 tablets of Alprasafe, 103 Ampoules, Tramwel Injection of 2 ml each, 134 Ampoules, Perizocine Injection and 180 tablets of Ativan besides other drugs.

(3.) The arrested accused made a disclosure statement naming one Sonu (since granted bail vide order dtd. 3/5/2023 passed in CRM-M-21322-2023, Annexure P-3), resident of Aligarh and Sanjay Kumar, resident of Kosi Kalan (U.P.). Accused-Sonu was arrested on 12/9/2022 and disclosed that he had procured the drugs from Yogender Kumar @ Pankaj (since granted bail vide order dtd. 9/5/2023 passed by the Additional Sessions Judge, Palwal, Annexure P-4), resident of Aligarh. Accused-Yogender Kumar @ Pankaj was arrested on 14/9/2022 and disclosed the name of Bani Singh (since granted bail vide order dtd. 20/3/2024 passed in CRM-M-21749-2023) from whom he procured the drugs. On 15/9/2022, Bani Singh was arrested with 08 boxes of Pentazocine injections (total 800 injections) and 08 boxes of Proxymed-Spas Capsules (total 1920 capsules) and a scooty bearing No.UP 81CP 7742. He disclosed the name of his procurer as Tinku.