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Judgment
9 paragraphs · 164 wordsRavindra Maithani, J
Applicant Furkhan is in judicial custody in Case Crime No.125 of 2021, under Section 8/21/29/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station- Sahaspur, District- Dehradun. 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.1069 of 2022, was rejected on 09.11.2022.
It is argued by learned counsel for the applicant that co-accused, having similar role, have already been granted bail.
This fact is not disputed by learned State Counsel.
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.