Punjab-Haryana High Court
Surjit Kaur @ Seeto vs State Of Punjab on 6 December, 2013
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
241 CRM-M-37303-2013
Date of decision: 6.12.2013
SURJIT KAUR @ SEETO
......Petitioner
Versus
STATE OF PUNJAB
.......Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr.Vivek Goel, Advocate,
for the petitioner.
Mr.V.P.S.Sidhu, AAG, Punjab.
****
SABINA, J.
This petition has been filed by the petitioner under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No. 94 dated 19.7.2013, under Section 15 Narcotic Drugs and Psychotropic Substances Act, 1985 (the Act for short) registered at Police Station Kotkapura Sadar District Faridkot.
Heard.
As per the prosecution case, petitioner was found in possession of 60 kgs of poppy husk. Petitioner is in custody since 19.7.2013. On a query put by this Court, learned State counsel, who is assisted by Assistant Sub Inspector Narinder Singh, has submitted that the petitioner is not involved in any other case under the Act. Devi Anita 2013.12.06 15:28 I am approving this document Chandigarh CRM-M-37303-2013 -2- Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner is ordered to be admitted to bail subject to the satisfaction of learned Chief Judicial Magistrate, Faridkot.
(SABINA) JUDGE December 06, 2013 anita Devi Anita 2013.12.06 15:28 I am approving this document Chandigarh