GURNAM SINGH @ GAMMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) BOTH these petitions filed under Section 439 Cr.P.C. for bail arise from the same F.I.R. namely No. 369 dated 13.12.1998 registered at Police Station Kalanwali under Sections 15, 16, 61, 85 of the N.D.P.S. Act and 279, 336 and 427 I.P.C., and are disposed of by this order.

(2.) ON 13.12.1998 Subhash Ram Sub Inspector of the above said Police Station was present along with other police officials at Tarloke Wala Chowk. At that time Buta Singh met him and made a statement which reads as follows :-

(3.) ACCORDING to the State, the police party after recording the statement of Buta Singh reached the spot, found in the jeep three bags each containing 40 kg of poppy husk. Samples were taken and the sample and the remainder were sealed.