DILIP KUMAR CHOURASIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is second bail application under section 439 of the Code of Criminal Procedure.

(2.) THE applicant is facing trial in pursuance of crime No. 589/02 for committing offences under section 8 read with section 21 of Narcotic Drugs and Psychotropic Substance Act. As per the allegations in the case diary, the applicant was found in possession of 535 gms. of 'Charas' .

(3.) 2002(2) MPWN 132; and Vearam v. State of M.P., passed in Misc. Cri. Case No. 2904/2002, in which the Court has released the accused on bail, as they were found in possession of substance less than the commerical quantity. Considering these three judgments, I allow this application and direct that the applicant shall be released on bail, on his furnishing personal bond in the sum of Rs. 50,000/ - with one solvent surety of the like amount to the satisfaction of trial Court.