HIRA LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Shri B. R. Sharma, Advocate for the applicants and Shri R. C. Pandey, Government Advocate for the State. Case Diary not available challan papers provided by the learned Counsel for the applicant are perused.

(2.) THE accused/applicant has been arrested in connection with Crime No. 207/88 by P. 3, Gwalior for an offence under Section 8/18 of Narcotic Drugs and Psychotropic Substances Act, 1985. One Kg. opium is said to have been seized from the possession of the applicant.

(3.) IN these circumstances, this Court is left with no other way except to allow the application and enlarge the applicant on bail.