RAJBIR SATBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Rajbir alias Satbir, has been arrested by the police on chance interception while he was carrying 2 Kgs. of poppy husk in his possession in F.I.R: No. 410 dated 18-7-1996 registered against him under Sections 15, 61, 85 of the N.D.P.S. Act at Police Station, City Hisar.

(2.) The petitioner moved an application for bail before the learned Additional Sessions Judge, Hisar. While going through the order one does not understand as to what is the purport of the order on the basis of which the bail has been rejected. It is contended by Mr. Balhara that the petitioner has also been involved in another offence under the same provisions of the Act for having held 10 Kgs. of poppy husk in his possession for which he is facing trial before the competent Court of law. As the petitioner was ill, therefore, his bail bond was cancelled by the Trial Court and for that reason he approached this Court for grant of bail and one of the learned Benches of this Court vide order dated 14-6-1996 granted bail to the petitioner.

(3.) It is contended by the Counsel for the petitioner that the petitioner has been falsely involved in this case by the police as the police officer was demanding bribe from him; otherwise the petitioner was not possessing 2 kgs, of poppy husk in his possession at the time of his alleged arrest. He was taken away from his home regarding which affidavits have been filed before the learned Additional Sessions Judge.