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AIROnline 2018 All 1487
Allahabad High Court
Hon'ble Judge(s): Om Prakash-vii , J

Criminal P.C. (2 of 1974) , S.439— Bail - Grant of - Offences registered u/Ss. 21,22 of Narcotic Drugs and Psychotropic Substances Act - Total weight of recovered contraband is 300 grams intoxicating alprazolam powder against the commercial quantity 100 grams - Mandatory provisions of N.D.P.S Act for search and seizure not been followed in literal sense - Legal right available to accused persons was not informed separately instead of this a joint offer was given to them - Considering quantity of recovered contraband, nature of the offence, provisions for release of accused on bail, evidence, complicity of the accused, severity of punishment ? Bail,granted.

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