GOVINDAPRASAD AMRITLAL BURMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both the learned Advocates for the parties.

(2.) PERUSED the papers.

(3.) ADMITTEDLY the quantity found with the applicant is less than commercial quantity. So there is no question of application of Sec. 37 of N. D. P. S. Act, having regard to the nature of the offence, I think that accused may be released on bail. Hence I pass the following order :- i. The accused be released on bail after furnishing PR bond of Rs. 25,000/- with two local sureties (from Nagpur) in like amount. The applicant accused is also directed to give attendance to Patan Police Station, District Jabalpur, M. P. on every Monday till the trial is over. Before releasing the accused on bail, the Police to take photograph of the accused.