MANOHARLAL Vs. STATE

JUDGEMENT

(1.) This bail application under section 439 Crimial P.C. is in respect of FIR case No. 483/88 PS Khelivai - Ganganagar which concerns recovery of 10 kg of opium which was recovered from Mst. Taree. Counsel for the accused submits that the accused is not at all connected with the recovery of opium said to have been recovered. The mere fact that five cases have been registered against him is not sufficient to refuse bail to him. Since he is in custody from 23rd December, 1988. I have considered the matter. In the facts and circumstances of the case, in my opinion, it is a fit case where the accused should be enlarged on bail. It is directed that the accused shall be released on bail provided he furnishes a personal bond in the amount of Rs. 10,000.00 (Rupees ten thousand only) with two sureties of Rs. 5,000.00 each (Rupees five thousand only) each to the satisfaction of Sessions Judge, Ganganagar to appear in the court as and when required. Bail petition allowed.