MUKAND SINGH S Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD . The petitioner's detention any more would serve no purpose. The result of the Chemical Examiner is not yet available, nor has the challan been put in. The opium content in the poppy husk is large, that by itself is no ground to deny the concession of bail to the petitioners. This petition is thus allowed. Let the petitioners furnish bail bonds in the sum of Rs. 10,000/ - with two sureties in the like amount each before the learned Chief Judicial Magistrate, Sangrur. Petition allowed.