MOHAMMAD ABDUL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner seeks regular bail in a case registered against him for the offence under Section 20 of the NDPS Act. He was apprehended by the Police and on search of his green colour cloth bag 'Sulfa' in plastic paper was recovered which on weighing came to 1 Kg. 250 Grams.

(2.) Learned counsel for the petitioner has placed on record copy of the order dated 16.12.2009 passed by the Additional Sessions Judge, Hisar whereby the date of birth of the petitioner has been noticed which is 20.10.1992. Consequently, it was observed that the petitioner was a minor at the time of the offence on 9.5.1999. Accordingly, he was declared a juvenile and the case was transferred to the Juvenile Justice Board, Hisar for its trial as per law.

(3.) The petitioner is in custody since 9.5.2009. The trial in the case is likely to take time. There is no other case stated to be pending against him, therefore, it can be reasonably stated on the basis of material that while on bail the petitioner is not likely to indulge in similar activities. Besides, he is a juvenile.