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Judgment
5 paragraphs · 182 wordsHon''ble Prafulla C. Pant, J.—Applicant-Anwar who is in jail in connection with crime no. 381 of 2011, relating to offence punishable u/s 8/20 of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Reporting Police Chawki Kaliyar, Police Station Kotwali Roorkee, District Hardwar, has sought his release on bail.
Heard Learned Counsel for the parties.
500 gms (1/2 Kg) of cannabis (CHARAS) is said to have been recovered from the possession of the applicant. The said quantity is less than the minimum commercial quantity mentioned in the schedule of the Act. Learned Counsel for the applicant submitted that there is no criminal history of the applicant. It is also pointed out that there is no public witness of the alleged recovery.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.
The bail application is allowed. Let applicant Anwar be released on bail on executing personal bond, and furnishing two sureties each of the like amount to the satisfaction of the court concerned.