NARAYAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Shri Brihmanand has submitted that the allegation against the petitioner is of possessing 1.940 kg. Opium. He is in custody since 31st Aug., 91, but charge has not been framed so far. The petitioner's wife is reported to be patient of suspected Cancer of Uterus. Shri Brihmanand has also submitted that it is the first offence in which the petitioner has been involved.

(2.) In the facts and circumstances of the case, I am inclined to grant bail u/s 439, Cr.PC. to the accused-petitioner.

(3.) It is, therefore, ordered that accused petitioner Narayan Lal S/o Shri Srilal be released on bail provided he of them furnishes a personal bond in the sum of Rs. 10,000.00 (Rupees Ten thousand) with two sureties of Rs. 5,000.00 (Rupees five thousand) each to the satisfaction of the trial court to appear before it as and when called upon to do so during the pendency of the trial against him.