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
8 paragraphs · 151 wordsRavindra Maithani, J
Applicant Praveen is in judicial custody in Case Crime No.60 of 2022, under Sections 8/20/27/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“the Act”), Police Station- New Tehri, District- Tehri Garhwal. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that co-accused, having similar case, has already been granted bail. It is a case of parity.
Learned state Counsel admits this fact.
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.