CourtKutchehry.com
High CourtsSingle Bench

Nanhey vs State of Uttaranchal

Uttarakhand High Court · Decided on 13 November 2002 · Citation: (2003) 1 UC 320

HON’BLE JUDGES
Irshad Hussain, J
ACTS & SECTIONS REFERRED
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20
CASE NUMBER
Criminal Miscellaneous Bail Application No. 1211 of 2002
Download PDFAsk AI about this case

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

3 paragraphs · 160 words

Irshad Hussain, J.—Heard the Learned Counsel for the applicant-accused and the Assistant Government Advocate.

2.

It is a case of recovery of 6 kg. of poppy husk from the possession of the applicant accused. There is no criminal history against the applicant-accused. Considering the quantity of the contraband and the facts, there are reasonable grounds to accept at this stage the argument that the applicant has not committed the offence and there is no likelihood of his engaging himself in similar activity in future, if released on bail. In my opinion it is a fit case for bail.

3.

Let the applicant Nanhey son of Mr. Devi Dayal, r/o Kadaliya, P.S. Pati, district Hardoi, presently residing at H, No. 117, Gandhigram, P.S. Kotwali, Dehradun be released on bail in case crime No. 538/ 81 of 2002, u/s 18/20, N.D.P.S. Act, P.S. Kotwali, district Dehradun on his filing a personal bond and adequate sureties to the satisfaction of Special Judge, Dehradun.