RAM SINGH ALIAS RAMI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) According to the prosecution, poppy husk weighing 30 kgs. was recovered from the possession of the accused on 25.4.1998. According to the prosecution, this recovery was witnessed by one Beli Ram. Learned counsel for the petitioner submits that if Beli Ram had been present at the time of the alleged recovery, seal, is all probability, after use would have been handed over to him whereas the seal after use was allegedly handed over to H.C. Mithu Singh. Ld. counsel for the petitioner further submits that if the prosecution is doubtful so far as this aspect of the case goes, there is no surprise that the prosecution case is doubtful so far as the search of the accused in the presence of DSP is concerend.

(3.) Without going much into the merit of these submission, I deem it proper to allow bail to the petitioner. So, bail to him to the satisfaction of CJM/Duty Magistrate, Bathinda.