CBI Vs. DHAN SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant CBI is aggrieved by the impugned judgment of the High court dated 29-1-2002 enlarging the respondent-accused on bail in connection with a case under the Narcotic Drugs and Psychotropic substances Act ("the Act" in short).

(3.) The impugned order notices that the respondent has sought bail in connection with Tejpur Police Station Case No. 211 of 1994 under Section 20 of the Act and CBI Case No. RC-6/96-SIU, XI/cbi/new Delhi pending in the Court of Special Judge, Sonitpur, Tejpur. The impugned order further notices that charge under Section 20 (b) of the Act has been framed against the respondent of which the maximum punishment is five years.