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Man Singh vs State of Rajasthan

Rajasthan High Court · Decided on 29 March 2000 · Citation: (2000) 2 WLN 717

HON’BLE JUDGES
P.P. Naolekar, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 439 · Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 8
CASE NUMBER
Criminal Miscellaneous Application No. 907 of 2000
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Judgment

2 paragraphs · 205 words

P.P. Naolekar, J.—The petitioner was arrested for an offence u/s 8/18 of the NDPS Act. It is alleged in the first information report that on 15.3.2000, the applicant was searched and was found carrying 48 grams of opium. It is alleged in the first information report that he was arrested on the information supplied by the Motbir that a man is carrying on business of selling opium. It does not appear that a person carrying on business of selling opium, will carry only 48 grams of opium. Apart from that it appears that the prosecution has not complied with, strictly, the provisions of Section 50 of the NDPS Act. Having considered all the facts. I direct that the petitioner shall be released on bail u/s 439 Cr. P.C.

2.

It is, therefore, directed that accused petitioner Man Singh S/o Udham Singh shall be released on bail provided he furnishes a personal bond in the sum of Rs. 30,000/- (Rupees Thirity thousand) with two sureties in the sum of Rs. 15,000/- each to the satisifaction of the trial court with the stipulation to appear in that court as and when called upon to do so during the pendency of the trial against him in this case.