RANJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition for regular bail has been filed by petitioner Ranjit Singh, an accused in F.I.R. No. 195 dated 1.10.2017 for offence under Section 15 of the NDPS Act registered with Police Station Babain, District Kurukshetra.

(2.) The brief facts of the case are that on 30.9.2017 in the area of Brara Chowk, petitioner was found in possession of 9.500 Kg. of poppy husk. At that time, he was being accompanied by his wife Rajwinder. Both of them were arrested in this case and have been challaned and now they are facing trial before Judge, Special Court, Kurukshetra.

(3.) The petitioner had moved an application for bail before Judge, Special Court, Kurukshetra but the same was dismissed vide order dated 28.11.2017. As such, he has approached this Court praying for grant of similar relief.