ANUJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner incarcerated in the FIR captioned above had come up before this Court under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, [BNSS], seeking regular bail.

(2.) Per paragraph 5 of the bail application, the petitioner has one more FIR registered against him in which he has been acquitted, as such petitioner has clean antecedents.

(3.) The facts and allegations are taken from the status report filed by the State. On 24/25/2/2021, based on secret information, the Police seized 320 kgs 152 grams of Ganja from possession of co-accused. The Investigator claims to have complied with all the statutory requirements of the NDPS Act, 1985, and CrPC, 1973. During the custodial interrogation of the co-accused, he disclosed the petitioner as one of the purchaser of the contraband; based on the disclosure statement, the police arraigned the petitioner as an accused by incorporating S. 29 of the NDPS Act.