S.K. Verma, J.-
Heard learned Counsel for the parties. It has been argued on the basis oil the statement under section 161, cr. p,c. of the Arresting Officer that he has not even tried to explain the discrepancy in the offer made under section 60 of n.d.p.s. act and therefore the benefit should go to the applicant.
2. Considering the decision of the Delhi High Court in Chameli Devi v. State, 1994 (1) EFR 501, the applicant is entitled to bail.
3. Let applicant Joginder Singh alias Jogi involved in Case Crime No. 316 of 1994 under section 21 (1) of n.d.p.s. act, PS. Rohania District Varanasi be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Special Judge/Sessions Judge concerned.
Order accordingly.