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Judgment
3 paragraphs · 92 wordsK.K. Srivastava, J.
Heard learned counsel for the petitioner. The accusedappellant was found in possession of 5 Kgs. of poppyhusk. Recovery is said to have been made in the village at 10.30 a.m. Contention of learned counsel for the petitioner is that no independent witnesses were included at the time of recovery and the recovery has been implanted. Having considered the facts and circumstances of the case, the accusedappellant is ordered to be released on bail on furnishing bail bond subject to the satisfaction of Chief Judicial Magistrate, Amritsar.
JUDGMENT accordingly.