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Judgment
10 paragraphs · 216 wordsRavindra Maithani, J
Applicant-Rahul is in judicial custody in Case Crime No.437 of 2022, under Sections 8/21/27(a)/60 of the Narcotic Drugs and Psychotropic Substances, 1985, Police Station Nehru Colony, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record. Learned counsel appeared through video conferencing.
According to the FIR, on 22.11.2022 smack was recovered from the co-accused.
It is the prosecution case that, in fact, at the time of arrest, the applicant and co-accused revealed that they are into the business of smack, some cash was allegedly recovered from the applicant, which, according to the prosecution, are proceeds of crime.
Learned counsel for the applicant would submit that the person from whose possession smack was recovered has already been granted bail today itself. He is not a previous convict.
These facts are not denied by learned State Counsel.
Having considered, this Court is of the view that it is a case fit for bail. Accordingly, 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.