DHARAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) ACCORDING to the case of the prosecution 8 kilograms of poppy husk is said to have been recovered from the possession of the petitioner at bus stand. It is alleged that there is breach of the provisions of section 50 of the N.D.P.S. Act and no independent witness was joined. It is a fit case for bail. Let the petitioner be enlarged on bail on his furnishing bail bonds to the satisfaction of Chief Judicial Magistrate, Hissar. Order accordingly.