G.P.SRIVASTAVA, J. - (1.) HEARD learned Counsel for the parties.
(2.) IT is alleged that the applicant was granted licence for cultivation of opium by Narcotics Department for the year 2003 -04. In the Measurement Book from 9 -3 -2004 to 18 -3 -2004 the produce has been shown as 10.100 kg. but when it was weighed by the concerned authority it was found only 5.430 kg. and adulterated from those the applicant has violated the terms of licence and committed offence under N.D.P.S. Act. The extract of Measurement Book is signed by the applicant and the lumberdar as required under Rules. The Measurement Book shows confirmed authenticity of the prosecution case. From Annexure -II of the counter affidavit it appears that only 5.430 kg. opium was deposited by the applicant which was duly recorded in the Weightment Register and the endorsement was made by the Inspector concerned. Learned Counsel for the applicant has placed reliance in Gaiodhar v. Union of India, 2005 (1) JIC 682 (All) (Lucknow Bench), which is distinguishable on facts. In my opinion the applicant does not deserve bail. The bail application is rejected. Bail rejected.;