Punjab-Haryana High Court
Kewal Krishan @ Lucky vs State Of Punjab on 7 May, 2018
216 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-18309-2018
Date of decision: May 07, 2018
Kewal Krishan @ Lucky ....Petitioner
Versus
State of Punjab ....Respondent
CORAM: HON'BLE MR. JUSTICE RAJ SHEKHAR ATTRI
Present: Mr. Pranav Handa, Advocate
for the petitioner.
Mr. Karanbir Singh, AAG, Punjab.
RAJ SHEKHAR ATTRI, J. (ORAL)
Learned State counsel has submitted that as per report of Forensic Science Laboratory, Dicyclomine hydrochloride, Tramadol hydrochloride and Acetaminophen (Paracetamol) were recovered. Category of this psychotropic substance falls within commercial quantity, therefore, provisions under Section 37 of the Narcotic Drugs and Psychotropic Substances Act attracted but petitioner failed to fulfill the conditions thereof.
No case is made out to grant bail. Dismissed.
(RAJ SHEKHAR ATTRI) JUDGE May 07, 2018 m. sharma Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 13-05-2018 02:00:32 :::