AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 194 wordsRavindra Maithani, J
Applicant Mintu @ Aniket is in judicial custody in Case Crime No.591 of 2022, under Sections 8/22 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kaliyar Shareef, District Haridwar.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 24.12.2022, narcotic substances in commercial quantity were recovered from co-accused Chotan. He revealed that he had purchased the substance from the applicant.
Learned counsel for the applicant would submit that merely based on the statement of the co-accused, the applicant has been arrested; there is no material against the applicant.
Learned State Counsel would submit that apart from the statement of the co-accused, there is call detail records of the applicant and the co-accused.
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.