TANKO MOHAMMED EBUDE NAWANKWO 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 custody certificate dtd. 4/5/2025, the accused has the following criminal antecedents: <IMG>JUDGEMENT_153_LAWS(P&H)5_2025_1.jpg</IMG>

(3.) The facts and allegations are taken from the reply filed by the State. On 1/9/2022 based on secret information, the Police seized 1 kg of heroin from the possession of Anjali (300 grams), Rekha (300 grams) and Anwar (400 grams). During the investigation, co-accused Anwar disclosed the name of the petitioner as drug supplier. The Investigator claims to have complied with all the statutory requirements of the NDPS Act, 1985, and CrPC, 1973.