BIR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER was arrested on 3.3.2010 in terms of FIR No. 91/2010 in Police Station Nurpur District Kangra, H.P. allegedly keeping in possession 110 grams of charas. The Petitioner failed to get bail from the court of Sessions, as such the instant application for bail has been moved.

(2.) REPORT filed.

(3.) IN view of this, the instant application is allowed and it is ordered that the Petitioner be released on bail on his furnishing bail bonds in the sum of Rs. 10,000/ - with one surety in the like amount to the satisfaction of the learned Chief Judicial Magistrate, Kangra at Dharamshala and this bail shall be subject to the conditions that the Petitioner: