MEHAR CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD . According to the prosecution 700 grams poppy husk is said to have been recovered from the possession of the accused 22.7.1998. Learned counsel for the petitioner submits that there is no compliance of Section -50 of the Narcotic Drugs and Psychotropic Substances Act, 1985 inasmuch as the recovery is witnessed by a Naib Tehsildar, who is not among Gazetted Officers as notified by the Government of Haryana.

(2.) WITHOUT going into the merits of this case, I deem it proper to allow bail to the petitioner. So, bail to the petitioner to the satisfaction of Chief Judicial Magistrate /Duty Magistrate, Ambala.