SANVARMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Public Prosecutor for the State and perused the relevant material placed before me.

(2.) Learned counsel for the petitioner has argued that 45 kg. of green plants of opium were recovered in the case and the said quantity would not produce opium weighing any quantity which can be said to be of commercial quantity under the Act and hence the accused petitioner should be granted the benefit of bail.

(3.) On perusal of the case diary,'it is revealed that the said green plants of opium were found standing in the crop of onion. Therefore, the accused petitioner should be granted the benefit of bail.