ABDUL REHMAN Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(2.) The gist of the allegation is, the accused persons were found in possession of substance of amphetamine weighing 460 grams amounting to Rs.7,00,000/-. The petitioner is in custody since 24.10.2016 already 154 days elapsed. As per the submission at the Bar, the forensic report is yet to be received. In the given circumstances, it is in the interest of justice to put the petitioner on condition and enlarge him on bail.

(3.) Accordingly, petition is allowed. Petitioner is enlarged on bail in Cr.No.243/2016 registered by the respondent-Police, subject to following conditions: