HARJOT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner is seeking regular bail in FIR No. 166 dated 28.05.2015 registered at Police Station Madhuban, District Karnal under Sections 15, 25 and 27 of NDPS Act. On the last date of hearing, petitioner had been directed to join the investigation.

(2.) LEARNED State counsel informs that petitioner has joined the investigation but he has not cooperated.

(3.) SECRET information had been received by CIA staff that one Honda City car bearing Registration No. HR -56K -4499 was carrying illicit contraband poppy straw and was coming from Panipat and proceeding towards Karnal and if the nakabandi is conducted the vehicle can be stopped and the occupants can be apprehended. SI Roshan Lal was present at the Toll Plaza and secret information was also passed on to DSP Raj Kumar. After about twenty minutes one car make Honda City of silver colour came from Panipat side and on seeing the police party the driver tried to reverse the car. The police managed to secure some persons. One young boy alighted from the car and ran away towards the fields and managed to escape taking advantage of darkness. An enquiry was conducted the name was revealed. The persons who were arrested named Harjinder Singh son of Narang, resident of Model Town, Karnal. Another disclosure was given subsequently that Harjinder Singh was also known as Harjot Singh.