AMAR CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) IT is more wastage of time and energy of an Investigating Officer to remain in search of only 300, 500, or 600 grams of opium, while the menace is more of hashish, charas and heroin. An Investigating Officer can best subserve the interest of the community if he concentrates more on those offences than the offences of these petty nature Simply in order to increase the statistics of the offences detected by him relating to anti-drug offence. These statistics only show a false picture when the achievement is nothing.

(2.) WITH these remarks, I allow this bail application and order for release of the petitioner on bail subject to his furnishing personal bond in the sum of Rs. 4,000/- with two sureties in the sum of Rs. 2,000/- to the satisfaction of the Chief Judicial Magistrate, Sri Ganganagar to appear in his Court in connection with the criminal case which may be launched in pursuance of FIR No. 34 of 1989 under Sec. 8/17 and 18 of the Narcotic Drugs and Psychotropic Substance Act. .