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Judgment
13 paragraphs · 195 wordsRavindra Maithani, J
Applicant Amjad, is in judicial custody, in FIR No. 24 of 2022, under Sections 8/21/60 of the Narcotic Drugs and Psychotropic Substances Act,
1985, Police Station Shyampur, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties through video conferencing.
According to the case, on 31.01.2022, 5 gram smack alongwith wrapper was recovered from the possession of the applicant.
Learned State counsel would submit that the recovered quantity is less than minimum and it is a bailable case.
Learned State counsel admits that the allegedly recovered quantity is 5 gram alongwith wrapper.
Having considered, under the facts and circumstances of the case, 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 Amjad 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.
This bail order be forwarded to concerned Court as well as the concerned jail through e-mail also.