RAMU JAISWAL @ AMBRISZH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks interim bail in case FIR No. 18/2014 under Sections 21-C/29/61/85 of the NDPS Act read with Sections 419/468/471/474 of the IPC, Police Station Special Cell, New Delhi.

(2.) The ground taken by the petitioner is that the petitioner intends to dispose of some agricultural land situated at District Faridpur, Bareilly U.P. for the purpose of making financial arrangements for his family.

(3.) Status report has been filed which verifies the fact that the petitioner has agreed to sell 3 bighas of land and the prospective purchaser has already given an advance at the time of sale agreement and remaining payment is to be made at the time of execution of documents.