RAM SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2008-9-132
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 23,2008

RAM SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

RANJIT SINGH,J - (1.) THE quantity recovered is 60 kg. Though it is commercial in nature but it is attributed to three persons. In that context it is possible to argue that it is slightly above commercial quantity. Without any comment on merit, bail to the satisfaction of Chief Judicial magistrate, Mansa.
(2.) THE petition is disposed of. Petition allowed.;


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