CHANDU @ CHIRANJI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard both the parties. During the course of arguments, it has pointed out that the applicant had left a bag in the bus and he came in search of the same in another bus, while the police was searching the vehicle. He came there and said that he has come to search a bag, which was left by him. It is submitted that this bag did not belong to him. However, it is also pointed out that the quantity in the bag found way 1.470 Kg. of opium, whereas this court has in earlier case granted bail to a person from whose possession 4 Kg. of opium was recovered. The applicant has been in jail since 16th of April, 1990.

(2.) I am, therefore, inclined to grant bail to the applicant. The bail application is allowed and it is ordered that the applicant Chandu @ Chiranjilal shall be released on bail, provided he furnishes a personal bond in the sum of Rs. 10,000/- (Rupees ten thousand only) with two sureties of Rs. 5,000/-(Rupees five thousand) each to the satisfaction of the Sessions Judge, Tonk, with the stipulation to appear in the court and receive the sentence as and when called upon to do so. Bail granted.