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Judgment
Narendra Nath Tiwari, J.—The Petitioners are accused in the case registered under Sections 15, 18 and 22 of the N.D.P.S. Act.
Learned Counsel appearing on behalf of the Petitioners submitted that the Petitioners have been falsely implicated in this case; the allegation is that Poppy plants were found grown on ten Kathas of land of the Petitioners, which is wholly false and concocted; there is no description on record to identify the land; Petitioners are poor villagers; they have no criminal antecedent; they have never any concern with the Poppy plants, as alleged; nothing incriminating has been recovered from their conscious possession; Petitioners are local permanent residents; there is no chance of their absconding; they are in custody since October, 2010.
Learned A.P.P. opposed the Petitioners� prayer for bail, but after going through the case diary, has not controverted the said contentions of learned Counsel for the Petitioners.
Regard being had to the facts and circumstances of the case, the Petitioners, above named, are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (rupees ten thousand) each with two sureties of the like amount, each, to the satisfaction of learned Sessions Judge, Chatra in connection with Tandwa P.S. Case No. 07 of 2010, corresponding to NDPS Case No. 11(A) of 2010.