RAJUALIASMOHD HUSSAINAHMAD ALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Nawab, Advocate for the applicant and Shri Jichkar, APP for the State.

(2.) THIS is an application made by the accused in Crime No. 6027 of 2002 registered by the Crime Branch, Nagpur City, Nagpur. The alleged offence is under Section 20 of the N. D. P. S. Act. The allegation is that 2 kgs. of Ganja was found in the house in the occupation of the present applicant. The quantity of Ganja found is below the commercial quantity, which is 20 kgs. in the case of Ganja. The provisions of Section 37 (1) (b) of the N. D. P. S. Act, are, therefore, not attracted.

(3.) THE offence is punishable with Rigorous Imprisonment for a term which may extend to ten years. It is not punishable for life imprisonment. In the circumstances, I am inclined to grant bail to the applicant on the P. R. Bond of Rs. 25,000/- with one surety of like amount, subject to the condition that the applicant will report to the Investigating Officer, Crime Branch, Nagpur, every fortnight till the conclusion of his trial.