GOVIND RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER was arrested on 6.3.2010 in FIR No. 395 of 2009 registered on 20.10.2009 for alleged conspiracy under Section 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) HEARD and gone through the report and relevant record.

(3.) WITHOUT commenting upon the merits of the case, in my opinion, on the aforesaid facts, Petitioner can be enlarged on bail. As such the instant bail application is allowed and it is ordered that the Petitioner be released on bail on his furnishing bail bonds in the sum of Rs. 50,000/ -with one surety in the like amount to the satisfaction of the learned Chief Judicial Magistrate, Kullu and this bail shall be subject to the conditions that the Petitioner: