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
9 paragraphs · 190 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR/Case Crime No. 474 of 2024, under Sections 8/21/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Bhagwanpur, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, 205 gram smack was recovered from the co-accused, who revealed that it is, in fact, the applicant, who had demanded smack from them.
Learned counsel for the applicant would submit that the co-accused from whose possession smack was recovered has already been granted bail by this Court; there is no evidence against the applicant except the statement of the co-accused.
These facts are not denied by 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.