BARKAT ALI ZAIDI, J. - (1.) ACCUSED -appellant Jamil Ahmad son of Vakil Ah ­mad was convicted in S.T. No. 3 of 2003 under sections 8/21 N.D.P.S. Act, by judg ­ment and order dated 11.10.2007 passed by Addl. Sessions Judge, Fast Track Court No. 2, Mainpuri.
(2.) HE has applied for bail. Heard Sri Y.D. Sharma, advocate for the appellant and Sri Sanjay Sharma, Addl. Government Advocate for the State.
(3.) THE case of the accused -appellant under section 313 Cr.P.C. was that Sub Inspector M.B. Singh Nagar had taken cloth worth Rs. 12,000/ - from his shop and on money being demanded, he said that it is wholly improper to demand price of arti ­cles taken by police personnels and in re ­taliation, he was implicated in this case. The case depends wholly on police wit ­nesses and there is no public witness to support the prosecution case. Four wit ­nesses were examined in defence. It would not be appropriate to go into the merits of the evidence any further. Bail should be granted pending disposal of the appeal.;