RESHMA KAUR @ RESHMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner is alleged to have been in possession of 18 kgs. of poppy husk. The challan has been presented but trial is not likely to commence soon.

(2.) BAIL to the satisfaction of Chief Judicial Magistrate, Panipat on furnishing personal bond by the petitioner in the sum of Rs. one lac with two local solvent sureties in the like amount. Since the petitioner is a resident of Hoshiarpur District (Punjab), the learned Chief Judicial Magistrate shall ensure that the sureties are genuine and are solvent. Petition allowed.