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Judgment
5 paragraphs · 138 wordsSabina, J.—This petition has been filed u/s 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 20 dated 22.02.2006, u/s 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Jhunir District Mansa.
Prosecution case, in brief, is that from the car owned by the Petitioner, 93 kilograms poppy husk was recovered. The Petitioner, however, managed to escape from the spot.
After hearing learned Counsel for the Petitioner, I am of the opinion that the instant petition deserves to be dismissed.
The Petitioner was declared a proclaimed offender and recovery of poppy husk effected from the car owned by the Petitioner comes within the purview of commercial quantity. Hence, no ground for grant of bail is made out.
Accordingly, this petition is dismissed.