RAM CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE contention of the learned counsel for the accused- petitioner is that 9 kilograms of poppy husk is alleged to have recovered from the possession of the accused. It has also been contended that challan has not been submitted by the police before the Court concerned and there being a default clause under Section 167(2), Criminal Procedure Code, the accused- petitioner has become entitled to be enlarged on bail. Under these circumstances, the accused-petitioner shall be enlarged on bail subject to his furnishing bail bonds to the satisfaction of Chief Judicial Magistrate, Ambala.