Mursleen vs State Of Uttarakhand

Alok Kumar Verma, J

The applicant-Mursleen is in judicial custody for the offence punishable under Section 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in Case Crime No.386 of 2025, registered at Police Station Bahadrabad, District Haridwar.

According to the First Information Report dated 05.10.2025, the co-accused Vijay Kumar was apprehended by the police. He was searched. The police recovered 35.31 gm. smack from his possession. He was arrested. He told the police that he has been supplying the smack for a long time at the behest of Mursleen (applicant), a resident of his village. He further told the police that he has already sold some of the smack given by Mursleen and was carrying the rest to sell.

Heard Ms. Aishwarya Thapliyal, learned counsel for the applicant and Mr. Deepak Bhardwaj, learned Brief Holder for the respondent.

Ms. Ashwarya Thapliyal, Advocate, contended that the applicant was not involved in the alleged offence. He has been falsely implicated by the co- accused. He is not a convicted person. He is a permanent resident of District Muzaffarnagar, Uttar Pradesh, therefore, there is no possibility of his absconding.

Mr. Deepak Bhardwaj, Brief Holder has opposed the bail application orally. However, he submitted that apart from the statements of the co- accused Vijay Kumar, no other evidence has been found against the applicant.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, without expressing any opinion as to the merits of the case, this Court is of the view that the applicant deserves bail at this stage.

The Bail Application is allowed.

Let the applicant – Mursleen 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.