MANJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has been booked - in FIR No. 76 dated 15.3.2001 under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, registered at Police Station Sadar, Bahadurgarh, for keeping in his possession 500 Gms. of Charas without any permit.

(2.) The petitioner is in custody for the last about 8 months. Keeping in view the notification dated 19.10.2001 and amendment of Section 37 of the Act, let the petitioner be admitted to bail to the satisfaction of the C.J.M.