PARAMJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking the concession of anticipatory bail under Sectioon 482 of BNSS, 2023, in case FIR No.387, dtd. 9/5/2025,, under Sectioon 21(b) of the NDPS Act, 1985 (during investigation, Sec. 21(b) of NDDPS Act, 1985 deleted and Secttion 20(b) of NDPS Act added),, registered att Police Station Azad Nagar, Disstrict Hisar.

(2.) Learned counsel for the petitiooner has advanced the following arguments:-

(3.) On being put to notice, learned State counsel has vehemently opposed the prayer and submissions made by the counsel opposite and has submitted, on instructions, that the petitioner is not an innocent bystander but is alleged to be the original supplier of the contraband substance i.e. 9.62 grams of heroin. Further, it surfaced during the interrogation of the co-accused that the contraband recovered from them was allegedly purchased from the petitioner for a sum of Rs.17,000.00. It has been asserted by the learned counsel for the State that the disclosure statements of the co-accused are not merely speculative, but are supported by further investigation connecting the petitioner to the offence in question. It has also been brought to the notice of this Court by the learned State counsel, on instructions, that the petitioner is a habitual offender and is already involved in one other case under the NDPS Act, in which he was granted bail but has evidently misused the liberty so granted.