BAITHU ALIAS WASIM Vs. STATE

JUDGEMENT

(1.) Heard. The accused applicant was found in possession of 25 gm. of morphine. It has been argued by the applicant's Counsel that the applicant has been falsely impli cated in, this case. There is no public wit ness of the recovery although recovery was said to have been made at 10 a. m. when a large crowd of persons was expected to be on the road. Further, the search was not made in accordance with the provisions of Section 50 of the Narcotic Drugs and Psychotropic Substances Act. Having regard to these aver ments the applicant deserves to be released on bail and from the affidavit of the applicant's father Nizamuddin, there ap pears to be reasonable grounds to show that the applicant will not indulge in the activities pertaining to offences under the Act. He shall, therefore, be released on his execut ing a personal bond of Rs. 30, 000/- with two sureties each in the like amount to the satisfaction of Special Court, Barabanki. Bail granted. .