KULDIP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) TEN kilogram of poppy husk has been recovered from the petitioner. It is not disputed that the first informant is also the Investigating Officer. In view of the above, the matter seems to be squarely covered by the judgment of this Court in Risala v. State of Haryana, 1996(2) RCR 707. No other material has been placed on the record to show that the petitioner has been earlier involved in any case under the Narcotic Drugs and Psychotropic Substances Act, 1985. In the application for bail, the petitioner has given an undertaking not to misuse the concession of bail. It is also stated that the petitioner is not involved in any other case. The petitioner is said to be of previous good character. The petitioner also states that he is an agriculturist.

(2.) IN view of the above, bail is to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Karnal. Petition allowed.