CHARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner is seeking anticipatory bail in FIR No.448 dtd. 17/12/2025 under Ss. 21(b)/27-A/61/85 of Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police StationSadarFatehabad, District Fatehabad.

(2.) Admittedly, recovery of 5.40 grams heroin was effected from co-accused-Praveen Kumar alias Bindu who was granted bail by the Court of learned Chief Judicial Magistrate, Fatehabad. After recovery, during investigation, co-accused-Praveen Kumar alias Bindu suffered a disclosure statement disclosing name of present applicant, who had supplied heroin to him.

(3.) It is the case of the petitioner that exceptof alleged disclosure statement which is not admissible in evidence, no material evidence is available with investigating agency and petitioner is being falsely implicated.