MASROOR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (For short "BNSS") seeking regular bail in the FIR mentioned below:-

(2.) As per the allegations, on 9/12/2024, on the basis of a secret information, the accused Ammar Ali was apprehended by a police party and 263 grams of heroin was recovered from him. On interrogation, accused Amar Ali suffered disclosure statement to the effect that the contraband was supplied to him by accused Hakkam. On the basis of the same, the accused Hakkam was nominated as an accused and was arrested on 3/3/2025. He suffered disclosure statement to the effect that he used to purchase the contraband from the present petitioner and then the present petitioner was nominated as additional accused and was arrested on 5/3/2025.

(3.) It is argued by learned counsel for the petitioner that he has been falsely implicated in this case on the basis of disclosure statement of the co-accused. He was not named in the FIR. He has clean antecedents. No recovery has been effected from him. His further incarceration would not serve any useful purpose. It is, therefore, urged that he deserves to be released on bail.