VINOD KUMAR SOOD Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) THIS Criminal Miscellaneous Application has been filed by the petitioner under Section 439 of the Code of Criminal Procedure, for the grant of bail in case First Information Report No. 97, dated July 26, 1991, Police Station, Pinjore, District Ambala under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the Narcotic Act).

(2.) IT is alleged in the First Information Report that the petitioner was found in possession of 1 kg. and 150 gms. opium. A case was, thus, registered against him under Section 18 of the Narcotic Act. The petitioner moved an application for bail before the learned Additional Sessions Judge, Ambala, which was dismissed by him vide order, dated August 6, 1991. Feeling aggrieved, Vinod Kumar petitioner has approached this Court through the present petition for grant of bail.

(3.) THE learned Deputy Advocate General, Haryana, has opposed the prayer for bail made by the learned counsel for the petitioner.