SANJEEV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant bail application has been maintained by the petitioner under Section 439 of the Code of Criminal Procedure seeking his release, in case FIR No. 23 of 2021, dated 22.03.2021, under Section 21 of the ND&PS Act, registered in Police Station Darlaghat, District Solan, H.P.

(2.) As per the averments made in the petition, the petitioner is innocent and has been falsely implicated in the present case. He is resident of the place and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice. No fruitful purpose will be served by keeping him behind the bars, so he be released on bail.

(3.) Police report stands filed. Tersely, as per the prosecution story, on 04.01.2021, a police team was on routine traffic checking at place Link Road Manlog Badog. Around 01:30 p.m., police stopped an Alto car, having registration No. HP 24C 0566, and asked its driver about the documents of the vehicle. The driver of the vehicle turned perplexed and tried to muffle his face and also threw something towards the gear liver. On suspicion, police conducted further inquiries and the driver of the vehicle disclosed his name as Sanjeev Kumar (petitioner herein). Thereafter, the police conducted search of the vehicle and recovered a polythene packet, which contained two polythene packets, which were stuffed with some brownish substance. The recovered contraband was found to be heroin and on weighment it was 35 grams. Thereafter, the police completed all the codal formalities. The petitioner was arrested, police recorded the statements of the witnesses and prepared the spot map. The contraband, on being chemically examined, was found to be Diacety Morphine (Heroin). As per the police, in between 01.09.2020 to 30.03.2021 total Rs. 4,90,338/- deposited and total Rs. 4,94,257/- withdrawn from the bank account of the petitioner. Lastly, it is prayed that the bail application of the petitioner be dismissed, as the petitioner is involved in selling narcotics. There is possibility that in case at this stage, if the petitioner is enlarged on bail, he may flee from justice and may tamper with the prosecution evidence, so his bail application be dismissed.