Rajan Gupta, J. - (1.) THE Petitioner has sought concession of pre -arrest bail in a case registered against him under Section 18 of the NDPS Act and Section 120 -B IPC vide FIR No. 87 dated 22.03.2009 at Police Station Ambala City.
(2.) LEARNED Counsel for the Petitioner has argued that there is no material or evidence on record to connect the Petitioner with the commission of crime. According to her, the Petitioner was admitted in a Government hospital in Rajasthan on the date of occurrence and there is, thus, no possibility of his involvement. She, thus, submits that Petitioner is entitled to concession of bail. Learned State counsel has, however, vehemently opposed the prayer. He has referred to affidavit of Raj Kumar, Deputy Superintendent of Police, Ambala dated March 08, 2011 and submits that verification has been made in Government Community Health Centre, Ratlai, Rajasthan. It was found that interpolation had been made in the register of the said hospital in order to show that Petitioner -Ali Hussain was admitted there at the relevant time. According to learned Counsel, even bed head ticket had been tampered with to prepare fake record regarding admission of Ali Hussain. It has been further stated that Petitioner is a supplier of narcotics and his call records show that he has been in direct contact with wife of one of the co -accused Baljeet Singh. According to him, custodial interrogation of the Petitioner is necessary to take the investigation to its logical end.
(3.) I have heard learned Counsel for the parties.;