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
9 paragraphs · 187 wordsRavindra Maithani, J
The applicant is in judicial custody in FIR/Case Crime No.05 of 2024, dated 24.03.2024, under Sections 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Tallital, District Nainital. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 24.03.2024, 950 Grams Charas was allegedly recovered from the applicant.
Learned counsel for the applicant would submit that the co-accused having similar role have been granted bail; the allegedly recovered quantity is less than commercial and the applicant is not a previous convict.
Learned State counsel would submit that the bail rejection order does not reveal that the applicant is a previous convict.
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 of the like amount, to the satisfaction of the court concerned.