DHARAMPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is first petition for bail, filed by the petitioner under Sec. 483 of the 'Bharatiya Nagarik Suraksha Sanhita 2023'. This petition pertains to a case arising out of FIR No.194 dtd. 25/9/2025, for the commission of offence punishable under Ss. 15B, 18B-29/61/85 of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Nathusari Chopta, District Sirsa.

(2.) Briefly stating the facts emerging from record are that the FIR of this case came into being at the instance of 'ASI Sukhdev Singh ', who had reported that on 25/9/2025 when he was leading a team of police officials, deputed for patrolling duty, from a reliable source he got a tip-off that 'Jaspal Singh' 'Amandeep Singh' and 'Sarvjeet' were involved in trading of narcotic substance, i.e. opium and poppy husk. According to above named police officer it was further informed that on that day they would be transporting a large quantity of narcotic substance in Tata Canter No.PB-13BJ-2317 from Nohar side (Rajasthan) to Punjab via Chopta, District Sirsa.

(3.) It is case of the prosecution that pursuant to above mentioned information the abovesaid vehicle was intercepted and from their possession 4.72 Kg of Opium and 8.840 kg of poppy husk were recovered. It is case of the prosecution that on recovery of above mentioned contraband requisite formalities with regard to seizure and sealing of contraband and formal arrest of accused were performed and further investigation taken up. As per prosecution during the course of investigation when accused 'Jaspal Singh' was interrogated he suffered a disclosure statement, wherein he nominated the petitioner.