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Judgment
5 paragraphs · 157 wordsPrafulla C. Pant, J.—Heard.
Applicant Mohd. Zaved @ Shanu, who is in jail in connection with Crime No. 02 of 2011, relating to offence punishable u/s 18/20 of Narcotic Drugs and Psychotropic Substances Act, 1985, police station Kotwali Champawat, District Champawat, has sought his release on bail.
Learned Counsel for the Applicant submitted that Applicant has no criminal history. It is said that one kilogram of CHARAS was recovered from the possession of the Applicant.
Having considered submissions of learned Counsel for the Applicant, and after going through the papers on record, without expressing any opinion as to the final merits of the case, this Court is of the view that the Applicant deserves bail.
The bail application is allowed. Let the Applicant Mohd. Zaved @ Shanu be released on bail on his executing a personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the court concerned.