SANDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed on behalf of the petitioner seeking grant of regular bail in respect of aforementioned FIR.

(2.) As per the case of prosecution, pursuant to receipt of secret information on 8/9/2021, one Sumit was apprehended by the police and from whose possession 'tramadol hydrochloride' tablets total weighing 397.8 grams were recovered. It is further the case of prosecution that during the course of interrogation, the aforesaid Sumit made a disclosure statement to the effect that the contraband had been supplied to him by Sandeep (petitioner). The police apprehended aforesaid Sandeep and from his possession 100 strips (each strips containing 10 tablets) of Tramadol Prolonged Release Tablets IP Tramwel total weighing 600 grams were recovered.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and that the alleged recovery has been planted on him. It has been submitted that, in any case, the petitioner has been behind bars since the last about 2' years and since the main accused namely Sumit has already been granted bail by this Court vide order dtd. 24/1/2024 passed in CRM-M-42721-2023, the petitioner also deserves the same concession on grounds of parity.