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Judgment
9 paragraphs · 194 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.215 of 2024, under Sections 8/22/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station- Haldwani, District- Nainital. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 19.05.2024, narcotic substance was recovered from the possession of the applicant.
It is the case of the applicant that the alleged recovered quantity is less than commercial; there is no independent witness; he is not a previous convict; he has been falsely implicated.
Learned State Counsel admits that the alleged recovered quantity is less than commercial. He would submit that the bail rejection order does not reveal any previous conviction of the applicant.
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 in the like amount, to the satisfaction of the court concerned.