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Judgment
9 paragraphs · 180 wordsRavindra Maithani, J
Applicant Jodhveer Singh is in judicial custody in FIR No.316 of 2022, under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kunda, 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 08.12.2022, 10.150 Kg ganja was allegedly recovered from the applicant.
It is the case of the applicant that he is not a previous convict; there is no independent witness; the allegedly recovered quantity is less than commercial.
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 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.