- (1.) Heard the learned Advocates appearing for the petitioner and the State.
(2.) It is submitted on behalf of the petitioner that the petitioner is in custody for 153 days and charge sheet has been submitted. It is also submitted on behalf of the petitioner that no seizure had been effected from his possession. It is further submitted that the petitioner was not a member of the party who were carrying narcotic substance and were pursued by the B.S.F. personnel.
(3.) Learned Advocate appearing for the State opposes the prayer for bail.;