- (1.) BHANWAR Singh, J. Heard.
(2.) THE accused-applicant Anwar and Aslam both were arrested together and on their search. Morphine was recovered from their possession. Whereas the search of Anwar yielded to recovery of 300 Gms Morphine, a smaller quantity of 230 Gms was recovered from the co-accused Aslam. A joint recovery memo was prepared which is not in accordance with law as recited in, Nimma Ram v. State of Punjab 1999 (2) JIC 563 (SC ). THE co-accused Aslam has already been released on bail vide order dated 13-12- 2001 passed by this Court in Criminal Misc. Case No. 5962 (B) of 2001. Following the principle of parity, the plea of Anwar for bail is allowed. Let him be admitted to bail on his furnishing bail bonds to the satisfaction of Special Judge, N. D. P. S. Act, Barabanki. Application allowed. .;