SUBA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Petitioner alongwith one another was booked in a case on the basis of secret information to the effect that they were indulging in sale and purchase of poppy husk. It is not out of place to observe here that no recovery was effected from the Petitioner or his co-accused. The co-accused of the Petitioner has been acquitted but the Petitioner being a proclaimed offender could not achieve the said acquittal.

(2.) Pursuant to the supplementary challan having been presented against the Petitioner, after his arrest, Petitioner has been in custody w.e.f. June 15, 2010. Though his previous conduct of having been declared a proclaimed offender does not entitle him to the concession of bail but in view of the fact that co-accused has been acquitted an no recovery is alleged to have been effected form him, he can be granted the concession of bail.

(3.) State counsel has opposed the petition for bail on the ground that the Petitioner is involved in six other criminal cases and that he was declared a proclaimed offender in other cases also.