NAVEEN @ BABBU Vs. STATE OF HARYANA

JUDGEMENT

(1.) By filing the present petition, under Sec. 439 of the Code of Criminal Procedure, the petitioner has sought regular bail in FIR No. 203 dated 21.03.2015, registered under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act'), at Police Station Nuh, District Mewat.

(2.) It is contended that the petitioner is not named in the FIR and he has been falsely implicated on the basis of disclosure statement of co-accused, Lukman, who has already been admitted to regular bail. The petitioner is not involved in any other FIR and he is in custody since 16.05.2015.

(3.) On the other hand, the learned State counsel opposes the prayer of bail and states that recovery is commercial in nature and the FSL report is still awaited. I have heard learned counsel for the parties and perused the record.