SUKHDAYAL SINGH @ RINKU @ PARTAP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks benefit of regular bail pending trial in case FIR No. 330, dated 17.08.2017, under Sections 21/27 of the NDPS Act, registered at Police Station Butana, District Karnal.

(2.) As per prosecution version, recovery of 20 grams of smack was effected from six other co-accused. Petitioner is sought to be nominated as a an accused on the statement of co-accused.

(3.) Petitioner was arrested on 15.09.2017.