Punjab-Haryana High Court
Jangir Singh And Another vs State Of Haryana on 13 May, 2014
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CRM-M-14923- 2014 (O&M)
Date of Decision: May 13, 2014
Jangir Singh and another
.....Petitioner
v.
State of Haryana
......Respondents
CORAM: HON'BLE MR.JUSTICE NARESH KUMAR SANGHI
Present: None for the petitioners.
Mr.B.S.Saini, Sr.DAG, Haryana.
.....
NARESH KUMAR SANGHI, J.
Prayer in this petition is for grant of regular bail to the petitioners, namely, Jangir Singh and Ravinder Singh @ Sonu, who have been booked for having committed the offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985, in a case arising out of FIR No.327, dated 15.08.2013, registered at Police Station, Barwala, District Hisar.
Perusal of the paper-book reveals that it is the second petition seeking regular bail. Earlier petition bearing CRM-M- 43215-2013 was dismissed as withdrawn on 27.01.2014. According to the allegations, 90 kilograms of poppy husk, i.e., commercial quantity, was recovered from the petitioners.
No ground for grant of bail to the petitioners is made out, at this stage.
Dismissed.
May 13, 2014 (NARESH KUMAR SANGHI)
meenu JUDGE
Meenu
2014.05.14 11:01
I attest to the accuracy and
integrity of this document
chandigarh