Punjab-Haryana High Court
Harjot Singh Alias Harry vs State Of Punjab on 14 September, 2012
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM M-22543 of 2012.
Date of Decision: 14.9.2012.
Harjot Singh alias Harry .... Petitioner
Versus
State of Punjab .... Respondent
CORAM: HON'BLE MR. JUSTICE NAWAB SINGH Present: Mr. Yogesh Goyal, Advocate, for the petitioner.
Mr. Navdeep Sukhna, DAG 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.38 dated April 16th, 2012 under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered in Police Station Doraha, District Ludhiana.
On April 16th, 2012 petitioner was apprehended by the Police of Police Station Doraha while he was carrying 44 bottles of Rexcof syrup and 40 strips of Parvon Spas capsules. The same were sent to Forensic Science Laboratory, SAS Nagar Mohali and these were found containing Chlorpheniramine Maleate, Codeine Phosphate, Dextropropoxyphene 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 16th, 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.
14.9.2012. (NAWAB SINGH) SN JUDGE