BHAGA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned Counsel for the Petitioner has submitted that the Petitioner is in custody since 30.8.2010. The Petitioner was found in possession of 50 kilograms of poppy husk.

(2.) Learned State counsel, on the other hand, has opposed this petition. On a query put by this Court, learned State counsel, on instructions from SI Paramjit Singh, has submitted that the Petitioner is not involved in any other criminal case.

(3.) Keeping in view the fact that the Petitioner is in custody since 30.8.2010, it would be just and expedient to release the Petitioner on bail.