Punjab-Haryana High Court
Joginder Kumar @ Joga vs State Of Punjab on 19 August, 2014
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM M-15370 of 2014
Date of Decision : August 19, 2014
Joginder Kumar @ Joga
.....Petitioner
VERSUS
State of Punjab
.....Respondent
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present : Mr. R.K.Mattoo, Advocate
Mr. Gurinderjit Singh, Deputy A.G., Punjab
T.P.S. MANN, J. (Oral)
The petitioner alongwith his co-accused was said to be carrying 1000 capsules of parvon spas which on analysis were found to have Dextropropoxyphene as its active ingredient. Each of the sample capsule was found to weigh 628 milligrams and, therefore, the total weight of the contraband was 628 grams which is marginally more than the non-commercial/medium quantity. The petitioner is not shown to be involved in any other criminal case. He is in custody since 29.6.2013. Till date, the prosecution has not examined any evidence.
Without commenting on the merits, lest it may prejudice the case of either party, this Court is of the considered view that the petitioner deserves the concession of bail.
Resultantly, the petition is accepted. Bail to the satisfaction of Chief Judicial Magistrate, Patiala.
( T.P.S. MANN )
August 19, 2014 JUDGE
ajay-1
AJAY KUMAR
I attest to the accuracy of this
document
CHANDIGARH
20.08.2014 09:55:29