HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard. The petitioner was found in possession of 10 packets of smack total weighing 3 grams, which, according to notification No. S.O. 527(E) dated 16.7.1996 issued by the Government of India, Ministry of Finance, Department of Revenue, falls within the purview of small quantity and bring the case of the petitioner under Section 27 of the Narcotic Drugs and Psychotropic Substances Act, 1985. In view of this, keeping in view the facts and circumstances of the case and without commenting on the merits of the case, I deem it to be a fit case in which the petitioner should be admitted to bail on his furnishing bail bond to the satisfaction of CJM/Duty Magistrate, Amritsar Ordered accordingly.

(2.) In case the petitioner absents himself on any date without prior permission of the Court, it will be open to the trial Court to cancel his bail and secure his presence through non-bailable warrants.