KALA SINGH ALIAS KALU Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED counsel contends that the petitioner along with his co-accused Raj Kumar had been allegedly found to be in possession of 72 kgs. of poppy hask. Therefore, at best it could be said that the petitioner was in possession of 36 kgs. of poppy-husk. This is below the commercial quantity. Trial is not likely to conclude soon.

(2.) BAIL to the satisfaction of CJM, Fatehabad. Petition allowed.