SHARFUDDIN Vs. SHARFUDDIN

JUDGEMENT

(1.) Heard There are two accused in the case, who are father and son and the son has not been arrested, so far 600 grms. Ganja was recovered from the shop of the petitioner and 33 kgs. Ganja and 100 gms opium was recovered from the residential house. This house belongs to the petitioner and it stated that his son lives there.

(2.) The first bail application of the petitioner was dismissed in July 1992 and now he has moved this second bail application. According to him the offence in respect of Ganja is punishable with 5 years imprisonment and as such the petitioner should be granted bail.

(3.) I have considered the contentions and it can be said that the case is not confined to 600 gms Ganja, but 30 kgs. Ganja, for which, the petitioner has stated that he has purchased from someone from Assam.