AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 199 wordsRavindra Maithani, J
Applicants Farukh and Taukeer are in judicial custody in Case Crime No.270 of 2024, under Section 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station- Kaliyar Sharif, District-Haridwar. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 30.06.2024, from the possession of the applicant Farukh, 31 grams smack and from the possession of the applicant Taukeer, 49 grams smack, was allegedly recovered.
It is the case of the applicants that the alleged recovered quantity is less than commercial; there is no independent witness; they are not previous convict.
Learned State Counsel would submit that the bail rejection order does not reveal any previous conviction of the applicants.
Having considered, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.
The bail application is allowed.
Let the applicants be released on bail on their executing a personal bond and furnishing two reliable sureties, each in the like amount, by each one of them, to the satisfaction of the court concerned.