Bhagwan Das vs State
2001 Latest Caselaw 1390 Del

Citation : 2001 Latest Caselaw 1390 Del
Judgement Date : 6 September, 2001

Delhi High Court

Bhagwan Das vs State on 6 September, 2001

Equivalent citations: 93 (2001) DLT 857, 2001 (60) DRJ 405

Bench: S Agarwal

ORDER

1. This is a petition under Section 439, Cr.P.C. for grant of bail in case FIR No. 616/2000, under Section 21/65/85 of NDPS Act, P.S. Hazrat-Nizamudding.

2. Petitioner was arrested on the allegations of having been found in possession of 5 grams of Heroin.

3. Learned Counsel for petitioner submits that petitioner is a cloth merchant; he is not involved in any case and no public witness was associated either at the time of arrest of the petitioner or even thereafter. In support of his submission, learned Counsel for the petitioner, has referred to search memo wherein Rs. 9,000/- was recovered from the petitioner. Investigation is complete and challan has been filed. Learned APP for State is unable to contest these facts or to show any past involvement of the petitioner.

4. In the facts and circumstances of this case, petition is allowed. Petitioner shall be released on bail, on his furnishing personal bond in the sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of the Trial Court.

Petition stands disposed of.

dusty.

5. Petition allowed.