SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023, [BNSS], seeking anticipatory bail.

(2.) In paragraph 17 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The facts and allegations are taken from the reply filed by the State. On 4/5/2024, based on secret information, the Police seized 01 kg 500 grams of charas from the possession of petitioner's wife/Nita and her nephew Aakash. The Investigator claims to have complied with all the statutory requirements of the NDPS Act, 1985, and CrPC, 1973.