LAXMINARAYAN Vs. A STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD . According to the Analysis Report of the Assistant Agriculture Chemist, specification as per FCO was 16.0 percent P205 Composition of the fertiliser has found after analysis 15.6 percent. Permissible tollerance limit is 0.1 unit. Variation was 0.4 unit. Looking to this small variation, the application deserves to be allowed.

(2.) IT is ordered that the petitioners (1) Laxminarayan S/o Ganesh and (2) Ramkaran S/o Hanuman Sahay Pooniya, it sought to be arrested by the SHO Police Station Shahpura (Dist. Jaipur), in pursuance of FIR No. 38/1991, on their furnishing personal bonds in the sum of Rs.6,000/ - (Rs. six thousands) with two sureties in the amount of Rs.3,000 each, to the satisfaction of the SHO of the said Police Station, to appear before him for interrogation, whenever called upon to do so, be released on bail.