LATOOR SINGH Vs. STATE OF M P

JUDGEMENT

(1.) APPLICANT is arrested for an offence under section 8/18 of the Narcotic Drugs and Psychotropic Substances Act. Allegation of violation of section 50 of the foresaid Act is levied and opium 1.750 Kg. is found in possession of he applicant which is less than the commercial quantity.

(2.) AT this stage, without expressing any opinion on the merits of the case, it is directed that the applicant be released on bail on his furnishing a personal bond in the sum of Rs. 30,000/ - (Thirty Thousand) with two solvent sureties each in the like amount, to the satisfaction of the trial Court on the following conditions :