GURBACHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail in FIR No.69 dtd. 26/5/2020 under Sec. 15/61 of NDPS Act, registered at Police Station Titram, District Kaithal.

(2.) Learned counsel further submits that as per this disclosure, one Yusuf Khan and Arif @ Pappu were said to be the supplier of the poppy husk and later on, they were also nominated and arrested.

(3.) It is further submitted that till date, charges have not been framed and total 49 prosecution witnesses are cited and the petitioner was granted interim bail for three days for attending the marriage of his sister and after availing the same, he has surrendered back and has not misused the same.