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Judgment
Ravindra Maithani, J
Applicants Gurucharan Jeet Singh @ Channu and Sahib Singh @ Sebu are in judicial custody in FIR No.266 of 2023, under Sections 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“the Act”), Police Station- Nanakmatta, District- Udham Singh Nagar. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 01.12.2023, 15 grams smack was allegedly recovered from the possession of the applicant Gurucharan Jeet Singh @ Channu and 10 grams smack was recovered from applicant Sahib Singh @ Sebu.
It is the case of the applicants that they have been falsely implicated; the alleged recovered quantity is less than commercial; there have been non-compliance of the provisions of the Act; applicants have no previous criminal history.
Learned State Counsel would submit that the bail rejection order does not reveal any previous conviction of the applicants.
Having considered, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.
The bail application is allowed.
Let the applicants be released on bail, on their executing a personal bond and furnishing two reliable sureties, each of the like amount, by each one of them, to the satisfaction of the court concerned.