NAWAB KHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard. According to the prosecution allegations, recovery of 17-1/2 killograms of poppy husk was made from the possession of the petitioner accused on 1.4.2001 in the area of village Thanesa by Assistant Sub-Inspector Jasbir Singh in the presence of other witnesses.

(2.) The accused has been in custody since 1.4.2001. Keeping in view the totality of the facts and circumstances of the case, this petition is accepted and it is directed that the accused shall be admitted to bail by the trial Judge on his furnishing requisite bail bonds.