Punjab-Haryana High Court
Ashish Chopra And Another vs State Of Punjab on 18 September, 2012
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM M-23446 of 2012.
Date of Decision: 18.9.2012.
Ashish Chopra and another .... Petitioners
Versus
State of Punjab .... Respondent
CORAM: HON'BLE MR. JUSTICE NAWAB SINGH
Present: Mr. Anant Kataria, Advocate,
for the petitioners.
Mr. Navdeep Sukhna, DAG Punjab.
NAWAB SINGH.J (ORAL)
This is an application for bail under Section 439 of Code of Criminal Procedure in case bearing FIR No. 30 dated May 10th, 2012 under Section 22 of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Dugri, District Ludhiana.
Allegations against the petitioners are that on May 10th, 2012 they were apprehended while carrying 15 bottles of Rexcof, 600 Phenotil tablets, 1200 Parvon Spas capsules, 384 Proxyvon capsules, 200 Phentila tablets. They were arrested. The drugs were sent to FSL. The FSL vide its report opined that the drugs contained Chloropheniramine Maleate, Codeine Phosphate, Dextropropoxyphene Hydrochloride, Paracetamol, Diphenoxylate Hydrochloride, Dextropoxyphene Napsylate.
Learned counsel for the petitioners has urged that the drugs recovered, being formulation, do not fall within the mischief of NDPS Act. He has further stated that the petitioners are in custody since May 10th, 2012.
Without commenting upon the merits of the case, the petitioners are admitted to bail on their furnishing bail-bonds to the satisfaction of Chief Judicial Magistrate/Magistrate on duty, Ludhiana.
18.9.2012. (NAWAB SINGH) SN JUDGE