NARENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard, my attention was invited to Ministry of Finance (Department of Revenue) Notification SO 527(E) dated July 16, 1996, wherein at Item No. 4 of the Appendix attached thereto 25 Gm. charas has been considered as small quantity for the purpose of Clause B of Sec. 27. The present applicant is alleged to have been found in possession of 7.500 Gm. charas only. Which might have been, as urged by the learned counsel for the applicant, possessed by the applicant for his personal use. Looking to spirit behind the notification issued by the Ministry of Finance and.

(2.) Looking to the facts and circumstances of the case it is directed that the applicant(s) Narendra Singh, accused in F.I.R. No. 122/99 P/s. Pushkar (Distt. Ajmer) shall be released on bail on his furnishing one/two surety/sureties in the amount of Rs. 10,000.00 each with personal bond(s) in the amount of Rs. 20,000.00 to the satisfaction of the concerned court. Bail granted.