DINESH AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Public Prosecutor for the State arid also perused the documents on record, it is submitted that 250 mg. smack was found in possession of the petitioner which is small quantity as per Notification of the Central Government under explanation under Sec. 270 of the NDPS Act, 1985 and the maximum sentence for this offence is one year or fine or both.

(2.) In the facts and circumstances of the case and the arguments advanced by both the sides, I am inclined to grant bail under Sec. 439 Code Criminal Procedure to the accused-petitioner.

(3.) It it, therefore, ordered that the accused-petitioner Dinesh s/o Divanand and Pushpa w/o Shyam Lal in FIR 134/93 P.S. Bhawani Mandi shall be released on bail provided; each of them furnishes a personal bond in the sum of Rs. 30,000.00 (Rupees thirty thousand) with two sureties in the amount of Rs. 15,000.00 each, to the satisfaction of the trial court with the stipulation to appear in that court as and when called upon to do so during the pendency of the trial against them in this case.