Punjab-Haryana High Court
Bohra vs State Of Punjab on 3 October, 2012
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM M-26891 of 2012.
Date of Decision : 3.10.2012.
Bohra ...... Petitioner
Versus
State of Punjab ...... Respondent
CORAM : HON'BLE MR. JUSTICE NAWAB SINGH
Present: Mr. Nakul Sharma, Advocate,
for the petitioner.
Mr. Sumeet Abrol, AAG Punjab.
NAWAB SINGH J.(ORAL)
This is an application for bail filed under Section 439 of Code of Criminal Procedure in case bearing First information Report No.34 dated April 24th, 2012 under Sections 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered in Police Station Kulgari, District Ferozepur.
On April 24th, 2012 petitioner was apprehended by the Police of Police Station Kulgari, Ferozepur carrying 500 Phenotil tablets and 250 Parvon Spas capsules. The same were sent to Forensic Science Laboratory and these were found containing Diphenoxylate Hydrochloride, Atropine Sulphate, Dextropropoxyphene Hydrochloride, Dicyclomine Hydrochloride and Paracetamol.
Learned counsel for the petitioner has contended that the drugs recovered from the petitioner do not come under the mischief of NDPS Act. It has been also contended that the petitioner is in custody since April 24th, 2012.
Without commenting on the merit of the case, the petitioner is admitted to bail on his furnishing bail-bonds to the satisfaction of trial Court.
3.10.2012. (NAWAB SINGH) SN JUDGE