ISLAM Vs. STATE OF U P

JUDGEMENT

(1.) S. K. Phaujdar, J. Heard learned counsel for applicant and learned A. G. A.

(2.) IT is stated that on information police had gone to the house of Islam and after completing formalities, seized ganja plant from the court-yard of his house. A copy of the voter list for the area has been placed before me to indicate that in the house of Islam at least eight adults male members and residing including his father and brother. Whenever a person is held up for possession of any offending articles it must be in his exclusive possession. In the absence of any such materials at this stage, 1 direct that the applicant Islam, involved in case crime No. 49 of 1994, under Section 20 of N. D. P. S, Act, Police Station Katera, district Jhansi, shall be released on bail on his furnishing a personal bond of Rs. 10,000 with two local sureties each of the like amount to the satisfaction of the Special Judge, Jhansi. Appeal allowed. .