VAKIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Allegations against the petitioner Vakil in this petition filed under Sec. 439 Crimial P.C. seeking regular bail in case FIR No.409 dated 12.05.2015 registered at Police Station Jhajjar, District Jhajjar under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as, 'the Act'), are that on 12.05.2015 he was apprehended by the police of Police Station Jhajjar leading to recovery of 1 kg of Charas from the pocket of his trousers.

(2.) Contentions of learned counsel for the petitioner Mr. DPS Bajwa, Advocate that the petitioner is in custody since almost four months and that the trial is not likely to conclude in the near future and that the version of the police is highly improbable.

(3.) Though the bail application is sought to be opposed on behalf of the State by Mr.Munish Sharma, Asstt. Advocate General, Haryana contending that the petitioner has been found in possession of 1 kg of Charas and therefore he is not entitled to any bail.