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Judgment
9 paragraphs · 202 wordsRavindra Maithani, J
Applicant Krishna Yadav is in judicial custody in FIR/Case Crime No.60 of 2023, dated 08.07.2023, under Sections 8 and 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“the Act”), Police Station Muni-Ki-Reti, District Tehri Garhwal. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 08.07.2023, 15.10 grams Smack was allegedly recovered from the applicant.
It is argued that the applicant is innocent; he is falsely implicated; there is no independent witness; it is a case of non-compliance of the provisions of the Act and he is not a previous convict.
Learned State counsel would submit that there are 07 criminal cases pending against the applicant though, he admits that the applicant is not a previous convict.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserve 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.