RAJO Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners in these two cases are sisters. They have another sister, Seema. These three sisters, who are from Rajasthan, figure as the accused in FIR No.8 dated 08.01.2020 on the file of Police Station City Fatehabad, District Fatehabad, registered under Section 15 of the Narcotic Drugs and Psychotropic Substances Act,1985 (for short, 'the Act of 1985'). By way of the present petitions, filed under Section 439 Cr.P.C., the petitioners seek grant of regular bail.

(2.) As per the F.I.R., the petitioners and their sister, Seema, were apprehended standing near the Bus Stand, Fatehabad, with plastic bags. The police party issued them separate notices under Section 50 of the Act of 1985 and upon due search, found that the bags contained Kachra Doda Post (poppy straw). In all, four bags of 14 kgs. each, aggregating to 56 kgs., were seized. Rajo, the petitioner in CRM-M-13215-2020, was found carrying two such bags while Baljeet Kaur, the petitioner in CRM-M-13636-2020, was found carrying one such bag. Their sister, Seema, was allegedly carrying one bag and a one-year old child, Sameer. In consequence, the subject F.I.R. was registered against the three sisters.

(3.) The regular bail petition in CRM-M-12037-2020 filed by Seema, the petitioners' sister, was dismissed by this Court on 07.05.2020.