BALVINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) TWENTY Kilogram of poppy husk was recovered from the petitioner. It is not disputed that the Investigating Officer is the first informant. There seems to be prima facie violation section 50 of the Narcotic Drugs and Psychotropic Substances Act. The matter is squarely covered by the judgment of this court in Risala v. State of Punjab, 1996(2) RCR 707. No other material has been placed on record to show that the petitioner was earlier also involved in the offence under the NDPS Act. The petitioner has also undertaken not to misuse the concession of bail, if granted to her. In view of the above, bail is granted to the petitioner to the satisfaction of the Chief Judicial Magistrate, Panipat. Petition allowed.