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Judgment
8 paragraphs · 157 wordsRavindra Maithani, J
Applicant Govind Singh is in judicial custody in Case Crime No. 42 of 2022, under Sections 08/17 of the Narcotics Drugs and Psychotropic Substances (NDPS) Act, 1985, Police Station Barkot, District - Uttarkashi.
Heard learned counsel for the parties and perused the record.
According to the FIR, 500 gm opium was recovered from the possession of the accused.
It is argued that the recovered contraband article is less than commercial quantity. The applicant has no previous criminal history.
This fact is not disputed by the learned counsel for the State.
Having considered the entirety of facts, this Court is of the view that the applicant deserves to be enlarged on bail.
The bail application is, accordingly, 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.