SANJAY DANGI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner is accused for the offence under Sections 8 (C)and 18 of the N. D. P. S. Act on the allegation that he had cultivated opium poppy plants in the field of his uncle namely the co-accused. Heard learned counsel for the petitioner and learned counsel for the State.

(2.) IT is submitted on behalf of the petitioner that the present case against the petitioner is totally misconceived and as a matter of fact the petitioner has no concern whatsoever with the land in question or cultivation of any opium poppy plant and as because the petitioner happens to be nephew of the co-accused, his name transpires in this case. It is further submitted that the petitioner has been suffering detention in custody since 01. 05. 2008.

(3.) LEARNED counsel for the State opposes the prayer for bail. Regard being had to the facts and circumstances, the petitioner above named, is directed to be released on bail on his furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the District and sessions Judge, Chatra in connection with Itkhori P. S. Case No. 60 of 2007 corresponding to G. R. No. 325 of 2007 (N. D. P. S. Case No. 20 of 2007 ).