TARUN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Today physical hearing was held but on request of learned counsel for the petitioner, the matter is taken up by way of hybrid hearing.

(2.) Tarun @ Gola is before this Court for grant of regular bail in case of FIR No. 272 dtd. 6/11/2020, under Ss. 21 and 29 of NDPS Act, 1985, registered at Police Station Krishana Gate Thanesar District Kurukshetra.

(3.) Brief facts are that the police party acting on a secret information apprehended co-accused Manoj Kumar @ Moji on 6/11/2020 and recovery of 10.70 grams 'Heroin' was made. In his disclosure statement Manoj Kumar @ Moji named petitioner as supplier of recovered contraband.