Naresh Alias Bhim vs State Of Uttarakhand

Alok Kumar Verma, J

Present Application has been filed for grant of regular bail in connection with the Case Crime No.237 of 2023, registered at police station Piran Kaliyar, District Haridwar under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, “the Act, 1985”).

As per allegation of the First Information Report, 112 gram of charas was recovered from the possession of the applicant.

Heard Mr. Mohd. Safdar, learned counsel for applicant and Mrs. Manisha Rana Singh, learned A.G.A. assisted by Mr. P.S. Uniyal, learned Brief Holder for State.

Mr. Mohd. Safdar, Advocate, has submitted that the applicant has been implicated in this matter; he is an innocent person; mandatory provisions of the Act, 1985 were not followed; applicant has no criminal history; he is a permanent resident of District Haridwar and he is in custody since 31.05.2023.

Mrs. Manisha Rana Singh, A.G.A., has opposed the bail application.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, there is no reason to keep the applicant behind the bars for an indefinite period, therefore, without expressing any opinion as to the merit 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-Naresh alias Bhim 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.