Punjab-Haryana High Court
Sujjan Singh And Another vs State Of Haryana on 15 November, 2012
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
(1)
Criminal Misc. M-29444 of 2012 (O&M)
Date of Decision: 15.11.2012.
Sujjan Singh and another
....Petitioners
Versus
State of Haryana
.....Respondent
(2)
Criminal Misc. M-30300 of 2012 (O&M)
Date of Decision: 15.11.2012.
Shingara Singh
....Petitioner
Versus
State of Haryana
.....Respondent
CORAM: HON'BLE MR. JUSTICE NAWAB SINGH
Present: Mr. Jagjeet Beniwal, Advocate for the petitioners
in CRM M-29444 of 2012.
Mr. K.S. Dhaliwal, Advocate for the petitioner
in CRM M-30300 of 2012.
Mr. Anmol Malik, AAG, Haryana.
NAWAB SINGH, J. (ORAL)
This order disposes of aforesaid two applications for regular bail in case bearing First Information Report No.92 dated September 27, 2011 registered under Section 15 of Narcotic Drugs and Psychotropic Substances Act in Police Station Guhla, District Kaithal.
On September 27, 2011, petitioners were apprehended by the Police having 188 kg. of poppy husk. Petitioners (Sujjan Singh, Mahinder Singh and Shingara Singh) are in custody since then, that is, 1 year, 1 month and 20 days.
Bail to the satisfaction of trial Court.
(NAWAB SINGH) JUDGE 15.11.2012 Ishwar