WAZIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition filed by the petitioner under section 439, Code of Criminal Procedure, for grant of bail in case FIR No. 327 dated June 19, 1991, Police Station City Jind under section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called the Narcotic Act).

(2.) ACCORDING to the prosecution story. The petitioner, was found in possession of 1 kg. and 250 grams opium. A case was thus registered against him under Section 18 of the Narcotic Act, and he is in Judicial lock-up.

(3.) IN this case the grant of bail to the petitioner has been vehemently opposed by the learned State counsel and I am not satisfied from the facts of this case that there are reasonable grounds for believing that the petitioner is not guilty of an offence under section 18 of the Narcotic Act. I also do not see any reasonable grounds for believing that he is not likely to commit such offence while on bail.