KARAMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the petition is to grant regular bail in FIR No.147 dtd. 12/6/2019 registered under Sec. 20-27-A, 61, 85 of the Narcotic Drgus and Psychotropic Substances Act, 1985, at Police Station Sadar Hansi, District Hisar.

(2.) Learned counsel for the petitioner contends that the petitioner has been falsely implicated and the alleged narcotic i.e. 22.5 kg. Ganja was never recovered from the petitioner. He further submits that the petitioner is in custody since 15/6/2019 and he is aged about 63 years. He is not involved in any other case. The investigations are complete and challan has been presented but the prosecution has not started recording its evidence.

(3.) On the other hand, learned State counsel has opposed the bail application on the ground that the recovery from the petitioner is of the commercial quantity.