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Judgment
9 paragraphs · 244 wordsV.K. Bist, J.—Heard Mr. Niranjan Bhatt, Advocate for the applicant and Mr. Nandan Arya, AGA for the State.
Present application has been filed by the applicant for being released on bail in Case Crime No. 112 of 2010 u/s 8/15 of N.D.P.S. Act registered at Police Station- Shyampur, District Haridwar.
Perused the bail application supported by an affidavit as well as relevant documents enclosed therewith.
The applicant has been charged u/s 8/15 of N.D.P.S. Act. 37 Kg. "Doda" powder is alleged to have been recovered from applicant Rishipal on 2.11.2010.
The main submission made by learned Counsel for the applicant is that the bail should be granted to the applicant because the quantity of Doda powder, which is alleged to have been recovered is less than the commercial quantity.
On the contrary, the bail has been opposed by learned A.G.A.
Having heard the parties'' counsel and keeping in view the fact that the quantity of recovered Doda powder is less than the commercial quantity, hence, without expressing any opinion on merit, the applicant may be granted bail in this case.
Let the applicant Rishipal S/o Mukanda involved in Case Crime No. 112 of 2010, u/s 8/15 of N.D.P.S. Act, Police Station- Shyampur, District Haridwar be released on bail on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of the Court concerned.
The instant Bail Application is allowed.