MOHD AHSAN Vs. STATE OF DELHI

JUDGEMENT

(1.) HEARD Learned counsel for the petitioner points out that the provisions of section 57 of N.D.P.S. Act have been violated inasmuch as report of alleged search and seizure was not sent to the concerned A.C.P. Learned counsel for the respondent is not able to say whether there has been a compliance of the provisions of section 57 of the N.D.P.S. Act. A specific the question was put to the learned counsel for the 31 respondent as to whether a report under section 57 of N.D.P.S. Act forms part of the judicial record of the trial Court but the learned counsel on enquiry from the Investigating Officer states that Investigating Officer is not aware of the fact whether the report fauns part of the judicial record or not. Learned counsel for the petitioner also points out that the petitioner is in custody for the last more than two years and the trial is still at its infancy. In the facts and circumstances of the case the petitioner is directed to be released on bail on his furnishing bail bond in .the sum of Rs. 20,000/- with one surety of the like amount to the satisfaction of concerned court.

(2.) INTIMATION of this order be sent to the Superintendent, Tihar Jail as also the trial Court. Application allowed.