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Judgment
13 paragraphs · 211 wordsRavindra Maithani, J
Applicant Gufran is in judicial custody in FIR No.783 of 2021, under Sections 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985,
Police Station Kotwali Roorkee, District Haridwar. He has sought his release on bail.
According to the FIR, 26.07 gram Smack was recovered from the possession of the applicant on 05.12.2021.
Heard learned counsel for the parties through video conferencing and perused the record.
Learned counsel for the applicant would submit that there is no independent witness to the recovery; allegedly recovered quantity is less than
commercial and the applicant has no previous criminal history.
Learned State counsel would admit that in the bail rejection order, there is no mention of any previous conviction or criminal history 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 of the like amount, to the
satisfaction of the court concerned.
This bail order be forwarded to concerned Court as well as the concerned jail through e-mail also.