DHARAM DASS Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) PETITIONER has been arrested in a case, under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, alongwith one Baljeet Singh alias Bagga.

(3.) ADMITTEDLY , quantity of Charas recovered from the Petitioner is less than commercial. Involvement of his accomplice in two cases of similar nature earlier could not have been a ground for rejection of his bail plea. Hence, the petition is allowed and it is ordered that the Petitioner be released, on his furnishing bail bond in the sum of Rs.50,000/ - with one surety in the like amount to the satisfaction of learned Special Judge, Kinnaur at Rampur. Petition stands disposed of.