- (1.) By placing reliance upon recovery memo. counsel for the petitioner has stated that total recovery from the petitioner is 35 killo 750 grams of poppy husk, He has placed on record photostat copy of recovery memo in vernacular, authenticity of which has not been denied by counsel appearing for the State. he has, however, stated that there was some mistake in preparing recovery memo as instead of mentioning that 19 Kilo 750 grams of poppy husk was recovered from each, it has inadvertently been mentioned that 19 kilo and 750 grams of poppy husk was recovered that there exists non-compliance with the provisions of Section 50 and 52-A of the Narcotic Drugs and Psychotropic Substances Act, 1985.
(2.) Without expressing any opinion on merits of the case and without going into controversy whether recovery was 75 kilograms or 35 Kilo 750 grams as mentioned in recovery memo, petitioner is enlarged on bail to the satisfaction of trial court.;