Gajendra Sharma vs State Of Uttarakhand

Ravindra Maithani, J

Applicant is in judicial custody in FIR/Case Crime No. 248 of 2023, under Section8/22C/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kotwali Manglour, District Haridwar. He has sought his release on bail.

Heard learned counsel for the parties and perused the record.

According to the FIR, narcotic substance in commercial quantity was recovered from the co-accused Ravindra Kumar. He revealed that he had brought the narcotic substance from the applicant.

Learned counsel for the applicant would submit that there is no material available against the applicant. Merely based on the statement of the co-accused, he has been implicated. If there is any call details, he would submit that there is no transcript of the material to implicate the applicant in the instant case.

Learned State counsel would submit that the co-accused has named the applicant that it is the applicant who had provided him the narcotic substance. It is also submitted that there is a call details record, which reveals that the applicant was in constant touch with the co-accused with whose possession narcotic substance was recovered.

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.