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
8 paragraphs · 141 wordsRavindra Maithani, J
Applicant Girish Chandra Ruwali is in judicial custody in FIR No.540 of 2021 dated 07.10.2021, under Sections 8/20/60 of the Narcotic Drugs and Psychoitrpic 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.
It is argued that the co-accused having similar role have been granted bail.
This fact is admitted by the 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.