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Judgment
4 paragraphs · 151 wordsS.K. Jain, J.—Heard learned counsel for the applicant, learned AGA for the State perused the record.
It has been contended by the learned counsel for the applicant that the applicant has been falsely implicated in the case. There is no independent witness of the alleged recovery. There are no criminal antecedents of the applicant. Applicant is in jail since 25.02.2009.
In view of the above and without expressing any opinion on the merits of the case, let applicant Laxmi Musahar involved in case crime No.664 of 2009 u/s 8/21 NDPS Act pertaining to Police Station Aurai, District Sant Ravidas Nagar, Bhadohi be released on bail on his executing a personal bond and furnishing two heavy sureties each in the like amount to the satisfaction of the Court concerned.
The identity, status and residence proof of the sureties shall be verified from the authority concerned before they are accepted.