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Judgment
4 paragraphs · 134 wordsAmar Dutt, J.
The case against the petitioner is that at the time when raid was conducted at the house of his coaccused, Jeet Singh, he was sitting there on a cot and before the Police reached the house, he had made good his escape. 40 bags of poppy husk were recovered from the house of Jeet Singh. It is submitted that the prosecution has not been able to collect any evidence to prove that both of them had some common interest in the stacking of the bags.
Without commenting on the merits of the case, petitioner is directed to be released on bail on his furnishing bail bond for a sum of Rs. 20,000/ with two sureties in the like amount to the satisfaction of the Chief Judicial Magistrate, Hisar.
Application allowed.