S.C. Mital, J. - (1.) Learned counsel pointed out that the information was received at 6.00 p.m. and the recovery has been shown at 6.30 p.m. just after reaching at the place of occurrence which is not reliable because before making recovery, other documents notice to the witnesses and memo under section 50 NDPS Act are prepared. Moreover, no time and date has been given in the notice under section 50 NDPS Act which shows that it has been prepared lateron and no compliance has been made. Learned Public Prosecutor opposed the bail application that non-mentioning of date and time is not a material.
(2.) Upon consideration of overall facts and circumstances of the case and taking into account the oral arguments advanced by both the sides. I think it proper to enlarge the accused-applicant on bail.
(3.) Therefore, this bail application is allowed and it is ordered that the applicant namely Lal Chand S/o Punam Chand R/o Gangashahar road, Bikaner be released on bail provided he executes personal bond for a sum of Rs. 10,000/- (Rs. Ten Thousand only) and furnishes one sound and solvent surety in the sum of Rs. 10,000/- each to the satisfaction of the learned trial Court for his appearance before that Court on each and every date of hearing and whenever called upon to do so till the completion of the trial. Bail granted.;