(1.) Heard. The petitioner has been booked in FIR No. 164 dated 16.5.2001 registered at Police Station Kotwali, Sangrur under Section 15 of Narcotic Drugs and Psychotropic Substances Act, 1985 for keeping in her possession 10 kgs of poppy husk without any permit.
(2.) Counsel for the petitioner contended that the petitioner is in custody for the last more than 5 months and only a small quantity i.e. 10 kgs of poppy husk is alleged to have been recovered from her. He further contended that, the petitioner was not got searched in the presence of Gazetted Officer or Magistrate and no case was made out against the petitioner.
(3.) Keeping in view the facts and circumstances of the case and without commenting on the merits of the case, let she be admitted to bail to the satisfaction of the CJM, Sangrur.