- (1.) COUNSEL for the petitioner, by referring to the contents of the FIR, states that while weighing the contraband, allegedly recovered from the petitioner, gunny bag and plastic bag were also weighed. It is his contention that if weight of the gunny bag and plastic bag is excluded, the quantity will fall short of 50 Kgs. Petitioner is stated to be in jail w.e.f. September 8, 2005. State counsel, on getting instructions from Head Constable Tara Chand, states that no other case is pending against the petitioner. Without expressing any opinion on merits of the case, this petition is allowed and during pendency of the trial, petitioner is directed to be released on bail to the satisfaction of the trial Court.;