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Judgment
5 paragraphs · 150 wordsPrafulla C. Pant, J.—Heard.
Applicant Kailash Chandra Gupta, who is in jail in connection with Crime No. 01 of 2011, relating to offence punishable u/s 8/20 of Narcotic Drugs and Psychotropic Substances Act, 1985, police station Muni-Ki-Reti, District Tehri Garhwal, has sought his release on bail.
Learned Counsel for the Applicant submitted that Applicant has no criminal history. It is further pointed out that only one kilogram of CHARAS is said to have been recovered from the possession of the Applicant.
Having considered submissions of learned Counsel for the parties, and after going through the papers on record, this Court is of the view that the Applicant deserves bail.
The bail application is allowed. Let the Applicant Kailash Chandra Gupta be released on bail on his executing a personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the court concerned.