JASBIR SINGH Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) Petitioner Jasbir Singh was allegedly in possession of 500 grams of charas without any authority at his house and, therefore, FIR No. 201 dated 23.11.1998 under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as N.D.P.S. Act) came to be registered at Police Station West, Chandigarh. The petitioner approached the Sessions Court, Union Territory, Chandigarh, with an application for bail, which was dismissed on 15.1.1999. That is why he has filed this petition under Section 439 of the Code of Criminal Procedure for being released on bail.

(2.) The case of the prosecution is as follows :-

(3.) I have heard the counsel for both the sides.