- (1.) S. K. Verma, J. Heard learned counsel for the parties. Prima facie it appears that before searching the applicant the Searching Officer did not offer his person to be searched to avoid the possibility of implanting any object. Searching without any offer to search a Searching Officer is illegal and fatal to prosecution.
(2.) WITHOUT expressing any opinion on merits which may prejudice the trial I am of the opinion that the applicant is entitled to bail. Let applicant Ram Kumar Pandey @ Khakkoo involved in Case Crime No. 51/94 under Section 22 of N. D. P. S. Act, P. S. Kotwali, district Yaranasi be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Sessions Judge, Varanasi. Bail application allowed. .;