MALKIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) BAIL applications No. BA 33 of 2014 and No. BA 34 of 2014 arose out of the same case; hence, both cases are taken -up together for disposal by this common Judgment & Order.

(2.) THE accused/petitioner's case in nut shell is that, he is running a Dhaba somewhere at Byrnihat within the State of Meghalaya and he had no knowledge about the possession of opium and poppy straw in his Dhaba as he used to visit to the Dhaba occasionally.

(3.) ON the other hand, Mrs. T. Yangi, learned counsel for the Union of India argued that, Customs Authorities when conducted a raid the accuseds/petitioners were present in the Dhaba. The learned counsel further contended that, as per the investigation, it came to light that the accuseds/petitioners are involved in this instant case and strongly opposed the bail application.