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Judgment
9 paragraphs · 196 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 312 of 2024, under Section 8/21/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“the Act”), Police Station Gadarpur, 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, 04.12.2024, 151 gram smack was allegedly recovered from the possession of the applicant.
It is a case of the applicant that the allegedly recovered quantity is less than commercial; it is a case of non compliance of the provision of the Act; the applicant has been falsely implicated in the case; the applicant has no criminal history.
Learned State counsel admits that the bail rejection order does not reveal any criminal history
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.