Rakshit Pandey vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Rakshit Pandey is in judicial custody in FIR No.633 of 2021, under Sections 8/21 of the Narcotic Drugs and Psychotropic Substances

Act, 1985 (for short, “the Actâ€​), Police Station Haldwani, District Nainital. He has sought his release on bail.

According to the case, on 06.12.2021, 8.30 gram Smack was recovered from the possession of the applicant.

Heard learned counsel for the parties through video conferencing and perused the record.

Learned counsel for the applicant would submit that there is no independent witness of the alleged recovery; the recovered quantity is not

commercial and the applicant is not a previous convict. He would also submit that there is another case pending against the applicant, but he is on bail

in the earlier matter.

Learned State counsel would submit that there is no previous conviction of the applicant, but according to him, there is a case of similar nature

pending against 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.

This bail order be forwarded to concerned Court as well as the concerned jail through e-mail also.