RAM MILAN BHOLANATH PATHAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ram Milan Bholanath Pathak, by this Misc. Criminal Application has moved this Court, inter alia praying for modifying our earlier order dated 2.8.1996 passwd at the admission stage on the ground that he is a poor labourer serving in Vadodara Municipal Corporation at the monthly salary of Rs. 750/- p.m. and accordingly he is unable to deposit the said amount of Rs. 20,000/- as a condition precedent for getting released on bail resulting into denying bail in acquittal appeal.

(2.) To briefly state the backgroundThe accused tried for the alleged offences punishable u/s. 20(b) of the NDPS Act, was acquitted by the trial Court, leading to filing an acquittal by the State. While admitting the appeal, the following order came to bed:-

(3.) Heard Mr. M.J. Budhbhatti, the learned advocate for the petitioner-accused Mr. S.A. Pandya, the learned APP for the respondent-State.