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Judgment
9 paragraphs · 224 wordsRavindra Maithani, J
Applicant Aman Sidhaki is in judicial custody in Case Crime No.45 of 2024, under Sections 8/21/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station- Vanboolpura, District- Nainital. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 20.03.2024, 6.60 grams smack was allegedly recovered from the possession of the co-accused, who revealed that he brought the smack from the applicant.
It is the case of the applicant that he is innocent; nothing was recovered from him; he has been falsely implicated merely based on the statement of co-accused; he is not a previous convict.
Learned State Counsel would submit that according to the bail rejection order, based on the statement of the co-accused, the applicant has been implicated in the case; applicant has a previous criminal history, but she admits that the applicant is not a previous convict.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.