DIWAKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. The petitioner was arrested on Jan. 25, 95 on the ground of possessing 550 mg. i.e. approximately 1/2 gm of Smack from his possession. He is the bonafide resident of Kota having no bad antecedents on record. There is nothing to show that in case he is released on bail he shall not be available for trial or shall repeat a similar offence.

(2.) It is also contended by the learned counsel that his brother Bhaskar was also arrested on the same day and false cases have been registered against the petitioner and his brother.

(3.) Taking into consideration the quantity of Smack, period of detention and all other facts and circumstances, I am inclined to release the petitioner on bail on certain conditions.