NAHAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) F.I.R. No. 369 dated 13.12.1998 under Sections 279, 336 and 427 of the Indian Penal Code and also under Sections 15, 16, 61 and 85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the N.D.P.S. Act) came to be registered at Police Station, Kalanwali. The allegations in the F.I.R. which was recorded by Subhash Ram, Sub Inspector/S.H.O. of Police Station, Kalanwali, who was present at Tarlok Wala Chowk on the statement of Buta Singh are as follows :

(2.) After recording the statement, the Sub Inspector Subhash Ram reached the spot and found three bags in the jeep each containing 40 kg of poppy husk. Samples were taken and the recovery was made of the reminder also.

(3.) The petitioner Nahar Singh and two other co-accused had approached the Sessions Court, Sirsa, for bail under Section 439 Cr.P.C. but the same was dismissed by the learned Sessions Judge. Therefore, the petitioner Nahar Singh has approached with this application for the said relief.