AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 111 words
P.C. Verma, J.—Heard Learned Counsel for applicant and learned Govt. Advocate.
2.I also perused the record of bail application and rejection order dated 12.7.2001 passed by learned Sessions Judge, Dehradun.
3.
On a consideration of facts and circumstances of the case and keeping in view the quantity of charas recovered from applicant in my opinion, applicant is entitled to bail.
4.
Let the applicant Dinesh Gupta S/ o Vinod Gupta be released on bail in case Crime No. 263 of 2001, u/s 8/20 of N.D.RS. Act, R S. Rishikesh, Distt. Dehradun, on furnishing a personal bond with adequate sureties in the like amount to the satisfaction of special Judge/Sessions Judge, Dehradun.