KANS RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Police report received and considered. The recovery in question was of quantity about 44 kg. of poppy straw. According to entry at Sr. No. 110 under the Schedule Commercial Quantity, is 50 kg. and therefore, the recovery made was less than the commercial quantity. Heard. The application is allowed and the petitioner shall be released on bail on his furnishing personal bond in the sum of Rs. 2,00,000/- (Two lacs) with one surety in the like amount to the satisfaction of the learned trial Court. In view of the above, the petition stands disposed of accordingly.