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Judgment
13 paragraphs · 216 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Amit Kapri, Advocate, for the accused applicant, and Mr. Pramod Tiwari, Brief Holder for the State.
The applicant is in jail having been implicated in FIR No. 19 of 2018 for the offence under Section 8/20 of the Narcotic Drugs and Psychotropic
Substances Act, 1985 registered in the Police Station Lamgara, District Almora.
Learned Counsel for the applicant contended that the applicant has been falsely implicated in the present case. Applicant was not arrested from the
spot and he was arrested subsequently on the basis of the statement of the co-accused. Applicant has no previous criminal history as relating to
narcotic drugs and he is in jail since June, 2018.
Considering the overall materials presently available before this Court, prima facie the applicant has been able to make out a case for bail. The bail
application is allowed accordingly.
Let the applicant be enlarged on bail in the aforesaid crime on his executing a personal bond and two reliable sureties, each in the like amount, to the
satisfaction of the Special Judge/Court concerned.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application and the same shall not be taken
into consideration at all in any other proceedings.