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Judgment
9 paragraphs · 182 wordsRavindra Maithani, J
Applicant-Iqrar is in judicial custody in FIR No.0368 of 2022, under Sections 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (“the Act”), Police Station Sahaspur, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 16.12.2022, 320 grams Charas was allegedly recovered from the applicant.
It is the case of the applicant that he has been falsely implicated; he is not a previous convict and the alleged recovery is less than the commercial quantity.
Learned State Counsel would submit that the bail rejection order does not reveal any previous conviction of the applicant.
Having considered, this Court is of the view that the applicant is entitled to be enlarged on bail. Accordingly, 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.