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Judgment
9 paragraphs · 191 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.376 of 2023, under Section 29 read with Section 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station- Transit Camp, District- Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, narcotic substances in commercial quantity was recovered from co-accused Satvinder Singh.
Learned counsel for the applicant would submit that according to co-accused, Satvinder Singh, he was given the substance by the applicant and co-accused Surendra Singh. He would submit that co-accused Surendra Singh has already been granted bail by this Court. The role is not dissimilar.
This fact is admitted by learned State Counsel.
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 in the like amount, to the satisfaction of the court concerned.