PAPPU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner - accused seeks bail in case F.I.R No. 95 dated 15.2.2001 registered under Section 15.61 and 85 of the N.D.P.S act with P.S. Ratia, District Hissar.

(2.) Admittedly, on 15.2.2001 in the area of Ratia. 40 kgs., of poppy Husk was recovered from the possession of the petitioner accused from the bag tied on the carrier of the Vicky in the presence of the Niab Tehsildar and other police officials. After investigation, challan has been put in Court.

(3.) Learned counsel appearing on behalf of petitioner pressing for bail, has submitted that the mandatory provisions of Section 50 of the N.D.P.S Act have not been complied with and at the time of recovery, help of an independent witness was not associated.