BALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard. According to the prosecution, 20 grams of charas was recovered from the possession of the accused on 21.8.1998. Learned counsel for the petitioner submits that FIR suggests that the alleged recovery took place from the son of the petitioner after he was going back from mulakat with his father who was an under trial in Bhiwani Jail.

(2.) Without going into the appreciation of this submission, suffice it to say, bail should be allowed to the petitioner. So, bail to him to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Bhiwani Appeal allowed.