SATBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in case FIR No.28, dtd. 2/2/2018, registered under Sec. 22-C of the NDPS Act and Sec. 18-A and 18-C of the Drugs and Cosmetics Act, at Police Station Bhuna, Fatehabad.

(2.) As per the allegations, when the police party was on routine patrolling, two boys riding a motor cycle came there. The police party was suspicious on seeing their conduct because on seeing the police both the boys stopped their motor cycle and one of them ran away and the other was arrested from whose possession cough syrup and psychotropic tablets were recovered.

(3.) Counsel for the petitioner has argued that the petitioner was not arrested from the spot and he has been implicated only on account of the disclosure statement of the co-accused and even no recovery has been made from him.