MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN view of the allegations in the FIR, prima facie it is evident that no attempt was male to associate any independent witness at the time of alleged search. The petitioner is alleged to have been arrested on Rohtak Jind bye-pass. In addition to this, nothing even remotely has been said, suggesting compliance of the safeguards as provided under Sections 50 and 52(3) of the Act. Police file has not been made available to me to see the various steps taken by the Investigating Officer till date. The contraband is alleged to be of Charas weighing 60 gms only. The petitioner is in jail since 19-2-1991. The petitioner is granted bail during the pendency of the trial on his furnishing bail bonds to the satisfaction of Chief Judicial Magistrate, Jind. Anything said above shall not amount to an expression of my opinion on the merits of the case. Order accordingly