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Judgment
9 paragraphs · 197 wordsRavindra Maithani, J
Applicant Jagdeesh is in judicial custody in FIR No.48 of 2024, under Sections 8/18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (the Act), Police Station- Thana Rudrapur, District- Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 31.01.2024, 700 grams opium was allegedly recovered from the possession of the applicant.
It is the case of the applicant he is innocent; he has been falsely implicated; the alleged recovered quantity is less than commercial; there have been non-compliance of the provisions of the Act; applicant has no previous criminal history.
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 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 his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.