SHIV NARAYAN YADAV Vs. STATE

JUDGEMENT

(1.) N. S. Gupta, J. Heard. 22 Pudiyas of Heroin weighing about 5 gms are said to have been recovered from the possession of the applicant. The recovery memo does not show that the S. I. who had effected the recovery in question was having any chemical balance at the time of recovery. It is a fit case for bail. Allowed.

(2.) LET the applicant Shiv Narayan Yadav be released on bail on his furnish. Two adequate surety to the satisfaction of C. J. M. concerned, in connection with case Crime No. 140 of 1997, under Section 8/21 of N. D. P. S. Act P. S. Cantt. district Varanasi. Order accordingly. .