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
10 paragraphs · 198 wordsRavindra Maithani, J
Applicant-Paras Bohra is in judicial custody in FIR No.143 of 2022, under Sections 8/21/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“the Act”), Police Station Kotwali Pithoragarh, District Pithoragarh. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 28.07.2022 17.02 grams smack was allegedly recovered from a vehicle driven by the applicant.
It is argued that there has been no compliance of Section 50 of the Act. The allegedly recovered smack is less than the commercial quantity.
Learned State Counsel would submit that applicant has a criminal history.
To it, learned counsel for the applicant would submit that applicant was on bail in the case and he is not a previous convict.
Having considered, this Court is of the view that 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.