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Brijesh Kumar vs State of Uttaranchal

Uttarakhand High Court · Decided on 13 March 2002 · Citation: (2002) 1 UC 608

HON’BLE JUDGES
Irshad Hussain, J
ACTS & SECTIONS REFERRED
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
CASE NUMBER
Criminal Misc Bail Appl No. 201 of 2002
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Judgment

5 paragraphs · 162 words

Irshad Hussain, J.—Heard Learned Counsel for the applicant and the learned A.G.A.

2.

Applicant was arrested with 600 grams of Charas.

3.

Perused the copy of memo of recovery, which indicates that there was prior information of the suspicious people and the applicant-accused was made known of his right to be searched before a Gazette officer or the Magistrate First Class after the recovery had already been affected.

4.

There are reasonable grounds to accept at this stage the argument that the applicant has not committed the offence. There is no likelihood of his engaging himself in similar activity if released on bail.

5.

Let the applicant Brijesh Kumar. Son of Sri Khetal Singh, R/o Mohalla Chandralok Colony, Village Hapur, R S. Hapur, District, Ghaziabad be released, on bail in Case Crime No. 2 of 2002 u/s 8/20 N.D.RS. Act, Police Station, Chamoli, District Chamoli on his filing a personal bond and adequate sureties to the satisfaction of the Special Judge, Chamoli.