TARLOK AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer made in this revision petition is for setting aside the order dated 8.1.2019 passed by the Additional Sessions Judge, Sirsa vide which the application filed by the petitioner for grant of default bail as per provisions of Section 167(2) of the Code of Criminal Procedure was dismissed.

(2.) Brief facts of the case are that the police party headed by Investigating Officer ASI Deepak Kumar found a motorcycle parked near Kali Mata Mandir and a white plastic sack was found on its seat and six young boys were standing nearby. On seeing the police party, they threw the plastic sack and tried to run away. The police officials stopped the government vehicle and apprehended all the boys and, later on, the boys disclosed their identity. On search of the plastic sack, 29 boxes make NRX

(3.) Alprozolam tablets 0.5 mg. were recovered. Each box was containing 600 tablets, totaling 17400 tablets were recovered. Since the accused persons failed to produce any licence or bill of the drugs, information was sent to the Chief Medical Officer, Government Hospital, Sirsa to depute a Drug Control Officer. On examination, he declared that the same fall in the definition of 'psychotropic substance' under the Narcotic Drugs and Psychotropic Substances Act. Thereafter, the recovery was effected, the accused persons were arrested and challan was presented.