S.S. Vyas, J. - (1.) Heard. Accused Girdhari Singh is facing trial in the court of a Sessions Judge at Ajmer for offence punishable under Section 8/18 of the Narcotic Drugs and Psychotropic Substances Act, 1985. It is alleged that 1300 kilo-grams of contraband opium was found in his possession at Railway Station, Ajmer on 21.11.88. He was arrested then and there. Since then he is in custody. His earlier bail application is dismissed by me on 4.1.89 because the case was still then under investigation. Now the investigation is complete, challan has been filed and the case is before the Sessions Judge for trial. Some decisions of this court have been brought to my notice, in which the accused persons found in possession of nearly 4 kgs. of contraband opium were admitted to bail.
(2.) The application for bail is allowed. Accused Girdhari Singh will be released on bail on his furnishing a personal bond in the amount of Rs. 10,000/- together with two sureties each in the amount of Rs. 5,000/- to the satisfaction of the trial court to appearance in his court on the next date of hearing and subsequently on all dates of hearing till the trial lasts. Bail application allowed.;