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Judgment
5 paragraphs · 101 wordsB.K. Rathi, J.—Heard Sri Nigamendra Shukla, learned Counsel for the applicant Faraim alias Dangar and the learned A.G.A.
Request is for bail in Case Crime No. 292 of 2001 u/s 8/20, N.D.P.S. Act, P. S. Khurja, district Bulandshahr.
It is contended that 1 Kg. of poppy straw is alleged to have been recovered. There is no criminal history.
In the circumstances, the applicant is entitled to bail.
Let the applicant required in the above claim be released on bail on his furnishing a personal bond with two sureties to the satisfaction of the Chief Judicial Magistrate concerned.