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Judgment
4 paragraphs · 174 wordsIrshad Hussian, J.—Heard the Learned Counsel for the applicant and the learned A.G.A.
According to the prosecution, 35 kg. of poppy straw has been recovered from the possession of the applicant-accused.
Applicant-accused is a house lady and it was pointed out that the quantity does not fall within the category of commercial as mentioned in the table issued by virtue of provisions of Section 2 of N.D.P.S. Act. She has no previous conviction to her credit. There are reasonable grounds to accept at this stage the argu-cial Judge, Haridwar.ment, that she has not committed the offence and there is no likelihood of engaging herself in similar activity in future.
Under the circumstances, let the applicant Smt. Padma Mishra, wife of Sri Krishna Chandra Mishra, R/o 295, Near Kalyan Ashram, Gandhi Gram, P.S. Kotwali, District Dehradun be released on bail in Case Crime No. 60 of 2002, u/s 8/15 of N.D.P.S. Act, P.S. Kotwali, District Dehradun on her executing a personal bond and adequate sureties to the satisfaction of the Sessions Judge/Spe-