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Judgment
8 paragraphs · 163 wordsK.C. Puri, J.
Crl. M. No. 22897 of 2011
The application stands allowed. Documents Annexures P-7 and P-8 are taken on record subject to all just exceptions.
Crl. M. No. M-7615 of 2011
Petitioner-Puran Singh has applied for grant of bail in FIR No. 66 dated 7.5.2010 u/s 15 of the NDPS Act, registered at Police Station City Fazilka, District Ferozepur.
As per allegation of the prosecution, Petitioner alongwith Bhal Singh was travelling on the motorcycle and were carrying a bag. They threw the bag, which contained poppy husk. Two samples of 100 grams were drawn and the remaining poppy husk on weighment was found to be 50 kgs.
The quantity recovered is marginally high than the commercial quantity. The weighment was done alongwith the bag, so there can be error in the weighment. The Petitioner is in custody since 31.12.2010.
So, without commenting on the merits of the case, bail to the satisfaction of the trial Court.