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Judgment
9 paragraphs · 214 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.41 of 2024, under Section 8/22/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station-Piran Kaliyar, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 10.02.2024, narcotic substance in commercial quantity was recovered from the possession of the co-accused Monu. He revealed that he had brought the substance from the applicant.
Learned counsel for the applicant would submit that except the statement of co-accused, there is no material against the applicant; nothing was recovered from the applicant; applicant is not a previous convict.
Learned State Counsel would submit that apart from the statement of the co-accused, there have been call detail records, which reveal that on the date of incident, the applicant was in touch with 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 in the like amount, to the satisfaction of the court concerned.