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Judgment
9 paragraphs · 198 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.112 of 2024, under Sections 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station- Vanbhoolpura, District- Nainital. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 20.05.2024, 7.58 grams smack was allegedly recovered from the possession of the applicant.
It is the case of the applicant that the alleged recovered quantity is less than commercial; nothing was recovered from him; there is no independent witness; he has been falsely implicated; he is not a previous convict.
Learned State Counsel would submit that the applicant was involved in four cases in the past, but she 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 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.