SUKHDEV SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 439 Code of Criminal Procedure for grant of regular bail to the petitioners in case FIR No.95 dated 05.05.2018 registered for the offence punishable under Section 17 of Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Ellenabad, District Sirsa.

(2.) Heard.

(3.) Learned counsel for petitioner submits that he does not press the bail application qua petitioner no. 1-Sukhdev Singh, who was owner and driver of the truck from which Opium was recovered.