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Judgment
8 paragraphs · 210 wordsRavindra Maithani, J
Applicant-Jaan Alam is in judicial custody in FIR/Case Crime No.0024 of 2022, under Sections 8/21/60 of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Shyampur, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 31.01.2022, 45 gm smack was allegedly recovered from the possession of the applicant. The allegations are that the smack was also recovered from other co-accused.
It is argued that co-accused Amzad has already been enlarged on bail by this Court on 11.02.2022. The applicant has no previous conviction.
Fact remains that co-accused Amzad has already been granted bail, though the quantity, which was allegedly recovered from him, was 5 gm. The quantity, which was allegedly recovered from the applicant, is also not commercial quantity. The bail rejection order does not record any previous conviction of the applicant. Therefore, this Court is of the view that the applicant deserves to be enlarged on bail
The bail application is allowed.
Let the applicant Jaan Alam 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.