S. S. BYAS, J. - (1.) HEARD. According to the prosecution, the accused was found in possession of 450 grams of contraband opium on 7. 6. 89. He was arrested then and there and since then he is in custody.
(2.) IT was argued that the trial of the case is likely to take time. Having regard to the facts and circumstances of the case and the quantity of opium, this application for bail is allowed. Accused Nanak Singh will be released on bail on his executing a personal bond in the sum of Rs. 5000/-together with two sureties each in the amount of Rs. 2500/- to the satisfaction of Additional District & Sessions Judge, Raisingh Nagar for his appearance in that court on all dates of hearing till the trial laste. .;