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Judgment
5 paragraphs · 222 wordsL.C. Bhadoo, J.—This application has been filed on behalf of the applicant u/s 439 of the Cr. P.C. for releasing him on bail during trial.
The prosecution allegation is that the applicant was found in possession of 2.800 k.g. Ganja, accordingly offence under Sections 8 and 20 of the N.D.P.S. Act was registered at Crime No.293/2002 by the Police Station-Golbazar, Raipur. I have heard the counsel for both the parties.
Learned counsel for the applicant argued that the applicant is in custody since 5.12.2002 and only 2.800 k.g. Ganja is alleged to have recovered from the possession of the accused/applicant therefore he may be released on bail. Learned Panel lawyer opposed the application.
Having heard counsel for the parties and considering the facts and circumstances of the case. 1 am of the opinion that it is a fit case to admit the applicant to bail. Therefore, the application is allowed. It is directed that the applicant Trinath Dadsena be released on bail if he furnishes a personal bond in a sum of Rs. 10,000/- with one surety in the likewise amount to the satisfaction of the trial Court concerned. The applicant shall appear on all the dates before the trial court as and when directed or before any other Court as may be directed.
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