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Judgment
9 paragraphs · 164 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.14 of 2021, under Sections 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station-New Tehri, District- Tehri Garhwal. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
This is the second bail application. The first bail application, being BA1 No.1193 of 2021, was dismissed as not pressed on 12.07.2021.
It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail.
Learned State Counsel admits this fact.
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.