AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 132 wordsK.S. Garewal, J.—Makhan Singh is seeking bail in F.I.R. No. 184 dated September 25,2000, registered at Police Station Zira u/s 15 of the N.D. & P.S. Act in respect of the interception of a truck carrying 29 bags of poppy husk. The truck was being driven by its owner Nirmal Singh son of Jagtar Singh, who was apprehended at the spot. However, the petitioner alongwith his co-accused Nirmal Singh son of Amar Singh was travelling in the back of the truck and they managed to escape. The petitioner was apprehended on October 1,2000 as he had been identified by a member of the police party, namely, C. Rachhpal Singh. The above circumstances are not sufficient to detain the petitioner further.
Bail to the satisfaction of Chief Judicial Magistrate, Ferozepur.
Petition allowed