Bombay High Court
Omprakash S/O. Balram Jat (In Jail) vs The State Of Maharashtra Thr. P.S.O., ... on 24 October, 2018
Author: M. G. Giratkar
Bench: M. G. Giratkar
BA935.18 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CRIMINAL APPICATION (BA) NO.935/2018
Omprakash s/o Balram Jat Vs. The State of Maharashtra, through PSO, P.S., MIDC,
Malkapur, District Buldhana.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
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CORAM : M.G.GIRATKAR, J.
DATE : 24.10.2018
Heard Shri Daga, learned counsel for the applicant.
Perused the charge-sheet.
The accused/applicant is in Jail since 29.11.2017 and
the other two accused are already released on bail. He has pointed
out contradictory submissions of debts to the Chemical Analyser.
Without going into the merits of the matter and looking
to the punishment provided for the excess quantity and small
quantity as per Section 20 of the Narcotic Drugs and Psychotropic
Substances Act, 1985, the applicant is entitled for bail. Hence the
following order.
ORDER
i] The application is allowed.
ii] The applicant be released on bail on furnishing PR Bond
in the sum of Rs. 50,000/- with one local solvent surety in the like amount.
iii] The applicant shall attend each and every date before trial Court.
::: Uploaded on - 24/10/2018 ::: Downloaded on - 27/10/2018 02:35:53 ::: BA935.18 2/2iv] The applicant shall not tamper the evidence of the prosecution witnesses and the applicant shall not leave the jurisdiction of the trial Court without prior permission.
The application stands disposed of accordingly.
JUDGE Andurkar ::: Uploaded on - 24/10/2018 ::: Downloaded on - 27/10/2018 02:35:53 :::