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 · 219 wordsRavindra Maithani, J
Applicants Jeeshan Ansari and Mohammad Shaukeen are in judicial custody in Case Crime No.08 of 2024, under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (the Act), Challani Police Station- Salt, District- Almora. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 07.03.2024, 9.80 Kg Ganja was recovered from the applicant Jeeshan Ansari and 9.6 Kg Ganja was recovered from the applicant Mohammad Shaukeen.
It is the case of the applicants that nothing was recovered from them; it is a case of false implication; there has been non-compliance of the provisions of the Act; the alleged recovered quantity is less than commercial; they are not a previous convict.
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 applicant 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.