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Jogendra Pal Sharma vs State of Uttaranchal

Uttarakhand High Court · Decided on 4 March 2002 · Citation: (2002) 1 UC 452

HON’BLE JUDGES
Irshad Hussain, J
ACTS & SECTIONS REFERRED
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 8
CASE NUMBER
Criminal Bail Application No. 993 of 2001
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Judgment

3 paragraphs · 121 words

Irshad Hussain, J.—Heard the Learned Counsel for the applicant and the learned A.G.A.

2.

From the possession of the applicant, Diazapam type tablets were recovered. Perused the copy of memo of recovery. There are reasonable grounds to accept at this stage the argument that the applicant has not committed the offence. He has no previous. Criminal history. There is no likelihood of his engaging himself in similar activity if released on bail.

3.

Let the applicant Jogendra Pal Sharma alias Rajendra Pal Singh be released on bail in case crime No. 66 of 2001, u/s 8/22 of N.D.RS. Act, R S. GRR District Dehradun on his filing a personal bond and adequate sureties to the satisfaction of the Sessions Judge, Dehradun.