DAYA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Allegedly the police has recovered 15 kgs. of poppy husk from the possession of the petitioner under the provisions of N.D.P.S. Act with regard to which investigation has been completed and accused has been challaned before the competent Court of Law.

(2.) Although the big menace of the drugs has spoiled our Society and such people are to be dealt with an iron hand and are to be sentenced severally if cases are proved against them. In the case on hand, the petitioner allegedly was carrying 15 kgs. of poppy husk in his possession. No proof is available that the petitioner is a habitual offender or a big smuggler. As it is the only incident in which he is involved and the quantity involved is not of big magnitude. Therefore, I feel that it is a fit case to grant bail to the petitioner.

(3.) Hence, the petitioner is directed to be released on bail in the amount of Rs. 50,000/- with one surety and personal recognition bond in the like amount to the satisfaction of the trial Court with certain conditions that he should not leave the territorial jurisdiction of the trial Judge without his permission and shall not in any manner try or cause any interference with the witnesses so as to tamper with them in making statements before the Court. If the petitioner is a passport holder he shall hand over the pass-port to the Superintendent of Police concerned.