PARSHANT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Crimial P.C. for grant of regular bail to the petitioner in case FIR No.98 dated 09.05.2015 registered under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Naraingarh, District Ambala.

(2.) Learned counsel for the petitioner submits that the recovery was effected on the basis of secret information and the petitioner has falsely been implicated in the case whereas nothing was recovered from him. The recovery was effected from co-accused Sachin @ Sonu. He further submits that there was an altercation between SI Bani Singh and other Police officials at light point and Sachin misbehaved with SI Bani Singh, because of which a false case has been planted upon them.

(3.) After hearing arguments of learned counsel for the petitioner, when the Court is not inclined to grant regular bail to the petitioner, learned counsel for the petitioner wants to withdraw this petition at this stage.