KRANTI RAI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is an application for bail under section 439 CrPC. It is concerned with crime No. 99/97 of Police Station Bada Malhara, District Chhatarpur. Arguments heard.

(2.) THE appellant has been arrested in connection with the offence under section 20 of the N.D.P.S. Act.

(3.) CONSIDERING the nature of the alleged offence, the character of the evidence to support it and facts and circumstances of the case, it would be in the interest of justice to allow this application. The case is not such in which the accused should be deprived of personal liberty and freedom during the trial. It is therefore, directed that applicant Kranti Rai shall be released on bail on his furnishing bail bond of Rs. 5,000/ - with one surety for the like amount to the satisfaction of Special Judge Sagar, N.D.P.S. Act. He will further give an undertaking that in future he will not engage himself in such activities. A copy of this order be sent to Special Judge Sagar.