Raju vs State of Uttarakhand

Hon''ble Prafulla C. Pant, J.—Applicant-Raju who is in jail in connection with crime no. 85 of 2011, relating to offence punishable u/s 8/20 of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kankhal, District Hardwar, has sought his release on bail.

Heard Learned Counsel for the parties.

Sixteen kilogram of ganja leaves said to have been recovered from the applicant. Minimum commercial quantity mentioned in the schedule of the Act is twenty kilogram. It is pleaded on behalf of the applicant that applicant has no criminal history. It is further submitted that there is no public witness of the alleged recovery.

In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.

The bail application is allowed. Let applicant Raju be released on bail on executing personal bond, and furnishing two sureties each of the like amount to the satisfaction of the court concerned.