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Judgment
7 paragraphs · 191 wordsPrafulla C. Pant, J.—Shri B.S Parihar, Advocate, present for the applicant.
Shri Nandan Arya, A.G.A., present for the State.
Applicant-Naseem, who is in jail in connection with FIR No. 15 of 2010 relating to offence punishable u/s 8/20 Narcotic Drugs & Psychotropic Substances Act, 1985, P.S. Mukteshwar, District Nainital, has sought his -2 release on bail.
Heard learned Counsel for the parties.
1.300 Kg (one kilogram and three hundred gram) Charas is said to have been recovered from the possession of the applicant. Learned Counsel for the applicant submitted that applicant has falsely been implicated in the criminal case. He has further submitted that he has no criminal history. It is also pleaded that mandatory provisions were not complied with.
Having considered submissions of learned Counsel for the parties, and keeping in mind that the applicant has no criminal history, in the above circumstances, this Court is of the view that applicant deserves bail.
The bail application is allowed. Let the applicant Naseem be released on bail on executing personal bond and furnishing two sureties, each of like amount to the satisfaction of court concerned.