RAKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This 2nd petition under Sec. 439 Cr.P.C. is for the grant of regular bail in case bearing FIR No.388 dtd. 18/12/2020 registered under Ss. 15(C), 18, 27A, 29 of the NDPS Act and Ss. 201 of the IPC at Police Station Uchana, District Jind.

(2.) The brief facts of the case are that secret information was received that Jagrup @ Jagroop son of Amar Singh had taken delivery of a huge quantity of doda post from a truck driver and had got loaded the same in the TATA Magic (Chhota Hathi) bearing No.PB-08-DG-6706. He would be taking the same to the area of Narwana and if a nakabandi was set-up, he could be arrested. Based on the aforementioned information, Jagrup @ Jagroop Singh (since granted bail vide order dtd. 25/1/2024 passed in CRM-M-53752-2023) came to be apprehended with 414 kgs. of poppy husk.

(3.) During the course of investigation on 19/12/2020, Rakesh (petitioner) son of Arjun was arrested with truck bearing No.HR-45C-9998. The said Rakesh suffered a disclosure statement confessing his guilt and the truck was taken into police possession. On 24/12/2020, Amandeep son of Gurvinder Singh was arrested. He disclosed about the involvement of police officials investigating this case initially in entering into a deal with them (accused) to release him (Amandeep) and Abhishek. He also disclosed that there were call details between Irfan Khan (granted bail vide order dtd. 21/2/2024 passed in CRM-M-55416-2023) and Amandeep and stated that he had got loaded the contraband from Irfan Khan on 17/12/2020. Based on the said statement and the investigation, FIR No.392 dtd. 24/12/2020 under Ss. 15(c), 15(3)/18/25, 27-A/29, 59(2) NDPS Act No.61 of 1985, Ss. 7, 7A and 8 of the Prevention of Corruption Act, 1988 and Ss. 120-B, 192, 196, 201, 202, 203, 217, 409 and 166-A IPC, Police Station Uchana, District Jind was registered.