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Judgment
23 paragraphs · 203 wordsS.No.,Recovery,Name of accused,"% of purity as per FSL in
total recovery
1,700 grams of heroin,Arun Kumar,"(Exhibit B) 11.2% of 700
grams = 78.4 grams
2,510 grams of heroin,P. Mary,"(Exhibit C-1) 15.3% of 510
grams = 78.03 grams
3,510 grams of heroin,"Raju Divakar @ Pappu
(petitioner herein)","(Exhibit E-1) 10% of 510
grams = 51 grams
4,6.2 kgs of hasish,Alex and Zidane,(Exhibit I-1)
5,1 kg of heroin,Zidane,"(Exhibit H-1) 11.5% of 1 kg
= 115 grams
6,800 grams of heroin,Anil Pratap Singh Chauhan,"(Exhibit A-1) 10.6% of 800
grams = 84.8 grams
Total recovery (if added) = 78.4+78.03+51+115+84.8 = 407.23 grams of heroin and 6.2 kgs of hashish,,,
aforesaid judgments.,,,
Accordingly, he shall be released on bail on his furnishing personal bond of Rs. 20,000/- with one surety each of the like amount to the satisfaction",,,
of the Trial Court.,,,
Before parting with the order, it is relevant to mention that nothing contained in this order shall be construed as an expression on the merits of the",,,
case.,,,
The present bail application is allowed and disposed of.,,,
Copy of this order be transmitted to the Jail Superintendent and the Trial Court concerned for compliance.,,,
Order dasti under the signatures of Court Master.,,,