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Judgment
9 paragraphs · 196 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No.0259 of 2023, under Sections 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“the Act”), Police Station Gadarpur, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 14.112023, 264 grams charas was allegedly recovered from the possession of the applicant.
It is the case of the applicant that the alleged recovery is false; he is innocent; there has been non-compliance of the provisions of the Act; the alleged recovered quantity is less than commercial; he is not a previous convict.
Learned State Counsel would submit that the bail rejection order does not reveal any previous conviction of the applicant.
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.