SANJAY YADAV Vs. STATE OF PUNJAB
LAWS(P&H)-2021-7-216
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 28,2021

SANJAY YADAV Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Avneesh Jhingan,J. - (1.) The matter is taken up for hearing through video conference due to COVID-19 situation.
(2.) This is a petition under Section 439 of Cr.P.C. seeking regular bail in FIR No.233, dated 24th October, 2020, under Section 18/61/85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 [hereinafter 'the Act'], registered at Police Station Lohian, District Jalandhar.
(3.) The brief facts are that during routine checking on 24th October, 2020, the police party apprehended Sanjay Yadav @ Sanju (petitioner). 2.560 KG of opium was recovered from his conscious possession.;


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