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Ajendra Singh vs State of U.P.

Allahabad High Court · Decided on 28 July 2008 · Citation: (2008) 07 AHC CK 0180

HON’BLE JUDGES
Ravindra Singh, J
ACTS & SECTIONS REFERRED
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Application No. 20261 of 2008 and Case Crime No. 390 of 2008
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Judgment

4 paragraphs · 164 words

Ravindra Singh, J.—Heard learned Counsel for the applicant and the learned A.G.A. and perused the record.

2.

It is submitted by learned Counsel for the applicant that according to the prosecution version 150 gram charas has been recovered from the possession of the applicant. There is no compliance of section 50 of the N.D.P.S. Act. The applicant is not involved in any other case of N.D.P.S. Act. He is in jail since 26.6.2008.

In view of the facts and circumstances of the case and submissions made by the learned Counsel for the applicant and without expressing any opinion on the merits of the case the applicant is entitled to be released on bail.

3.

Let the applicant Gajendra Singh involved in case crime No. 390 of 2008 under sections 18/20 of N.D.P.S. Act P.S. Sadar Bazar District; Agra be released on bail on his furnishing a personal bond and two heavy sureties each in the like amount to the satisfaction of the Court concerned.