FARIDA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD. Offence alleged is under sections 15/16/61/85 NDPS Act. According to the case of the prosecution, a secret information was received that Balbir Singh, Lila Singh and Kuldeep Singh were selling contraband. On raid being organized, Balbir Singh and Kuldeep Singh were apprehended and Lila Singh absconded. He has been declared Proclaimed Offender. Thereafter, on the basis of extra-judicial confession, the petitioner and one Jaskaran Singh were also named.

(2.) COUNSEL for the petitioner submits that involvement of the petitioner is debatable, as the police party never mentioned his presence in the FIR and in this situation, indefinite custody of the petitioner is not called for. Without expressing any opinion on merits, the petitioner is granted bail to the satisfaction of CJM/ Duty Magistrate, Sirsa. The petition is disposed of.