RAJBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) RAJBIR , petitioner-accused seeks bail in case bearing FIR No. 6 dated 12.1.2002 registered under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act') with Police Station Kharkhoda, District Sonepat.

(2.) AS per prosecution allegation, recovery of 120 grams of charas was made from the possession of the accused on 12.1.2002 in the area of village Khanda by Satbir Singh ASI in the presence of other police officials. After the completion of investigation, challan has been put in the Court.