N.C.Sharma, J. - (1.) THE petitioner was produced before the court. THE accusation against her is that she was found in possession of 10 gms of charas. She is in jail since 26th March, 1991. She is a Swiss lady. Having regard to all the facts and circumstances of the case, it is ordered that the petitioner will subject to her furnishing personal bond in the sum of Rs.40,000/- (Rs. Forty thousand only) with the surety of an Embassy official of the Swiss Embassy in India in the like sum to the satisfaction of the trial court to appear before that court on each and every date in the case against her in pursuance of F.I.R. No. 2819/P.S. Pushkal u/s. 8/20 of the Narcotic Drugs and Psychotropic Substances Act, be released on bail. THE petitioner will not leave India till the conclusion of the trial against her. THE petitioner will also comply with the following conditions: (i) that the petitioner shall make herself available for enquiry by a police officer as and where required; (ii) (ii) that the petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the Petitioner case, so as to dissuade him from versus disclosing such facts to the court or any police officer; and (iii) that the petitions is a foreign lady, trial on day to day basis and within four month. Petition allowed.;