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Judgment
5 paragraphs · 155 wordsHon''ble Prafulla C. Pant, J.—Heard.
Applicant Dilshad, who is in jail in connection with Crime No. 283 of 2011, relating to offence punishable u/s 8/20 of Narcotic Drugs and Psychotropic Substance Act, 1985, Police Station- Bhagwanpur District Haridwar, has sought his release on bail.
490 gms. of cannabis (CHARAS) is said to have been recovered from the applicant, which is less than minimum commercial quantity. Learned counsel for the applicant pleaded that applicant has been falsely implicated in the case. It is stated that there is no criminal history of the applicant.
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 the applicant Dilshad, be released on bail, on his executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the court concerned.