KULWINDER @ KALU @ KULBINDER SINGH 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 14 of the bail petition, the petitioner has no criminal antecedents.

(3.) The facts and allegations are taken from the status report filed by the State. On 4/9/2024, based on prior information, the Police seized 900 tablets containing tramadol from the co-accused Janak, who was the pillion rider on the motorbike, driven by the petitioner. The Investigator claims to have complied with all the statutory requirements of the NDPS Act, 1985, and CrPC, 1973.