Mohammad Rafiq, J. - (1.) HEARD learned Counsel for Petitioner as well as learned Public Prosecutor and perused the material made available to me during the arguments of the case.
(2.) THIS is first case against Petitioner in which he is alleged to have committed offence under Section 8/18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 for being found in possession of one kilogram opium. Notified commercial quantity of opium is 2.5 kilogram and small quantity is 25 gram. Further contention of learned Counsel for Petitioner is that there is no other criminal case ever registered against Petitioner. Petitioner was arrested on 12.11.2010. Challan has already been filed. Petitioner would undertake not to indulge in any such or other offence in future and that he would maintain good behaviour. Learned Public Prosecutor opposed the bail application.
(3.) AFTER considering all the facts and circumstances of the case and without expressing any opinion on its merits and demerits, I deem it just and proper to allow this bail application. It is therefore directed that accused -Petitioner, namely, Rajendra Pal Singh Son of Shri Atma Ram, Resident of H.No. 298, Street No. 6, Muslim Area, Jalandhar (Punjab) (presently confined in Central Jail, Kota) be released on bail under Section 439 Code of Criminal Procedure, in FIR No. 141/2010, Police Station G.R.P. Kota, District Kota, for offence under Section 8/18 of N.D.P.S. Act, provided he furnishes a personal bond in the sum of Rs. 30,000/ - with two sureties of Rs. 15000/ - each to the satisfaction of the trial Court for his appearance on all subsequent dates of hearing and as and when called upon to do so.;