RAJU @ RAJKUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. The applicant is alleged to have been found in possession of 2 Gram of Smack and 12 Grams of Opium. At the time of his search by the police, the applicant is stated to have himself told the police officers that he was an opium and smack addict and that he was possessing smack and opium for his personal consumption. Such statement of the applicant is recorded in the FIR itself. In view of the Supreme Court decision in the case of Raju Vs. State 1999(3) SCC 705 ,1 feel inclined to enlarge the applicant on bail.

(2.) Looking to the facts and circumstances of the case it is directed that the applicant(s) Raju @ Rajkumar son of Om Prakash accused in F.I.R. No. 286/99 P/s. Kotwali, Jaipur shall be released on bail on his furnishing two sureties in the amount of Rs. 10000.00 each with personal bond in the amount of Rs. 20000.00 to the satisfaction of the trial Court.