Inderjit Singh, J. - (1.) RAVI Kumar -petitioner has filed this petition against the State of Haryana under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No. 188 dated 19.4.2014 registered at Police Station Civil Lines Rohtak, District Rohtak for the offence under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the NDPS Act').
(2.) I have heard learned counsel for the petitioner and have gone through the record. As per the FIR, a raid was conducted by the Police after receiving secret information that two young persons found coming from Subhash Chowk to T -Point. Each of them was carrying one plastic bag on his head. One Chetan was apprehended on the spot, who was found in possession of 149 bottles Codeine syrup, 1030 capsules of Destropropzyphene, 1650 tablets of Nitrazepam and 164 injections of Fortwin, for which he could not produce any permit or licence. The other accused -present petitioner succeeded in running away by throwing the bag. From the bag carried by the present petitioner, 145 bottles Codeine syrup, 1130 capsules of Dextropropzyphene, 1650 tablets of Nitrazepam and 172 injections of Fortwin were recovered.
(3.) LEARNED counsel for the petitioner at the time of arguments argued that the petitioner is a licence holder and he has been falsely implicated and no offence is made out as per the provisions of the NDPS Act.;