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Judgment
9 paragraphs · 195 wordsRavindra Maithani, J
Applicant Rizwan is in judicial custody, FIR/Case Crime No. 271 of 2023, under Section 8/22C of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kotwali Manglour, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 12.04.2023, narcotic substance in commercial quantity has been recovered from the applicant. In fact, it was a drug. The FIR itself records that the applicant had then revealed that he had a medical shop.
Learned counsel for the applicant would submit that the applicant has a medical store; he has a valid license; this fact is admitted by the State counsel in its counter affidavit.
Learned State counsel admits that the applicant has a valid chemist license.
Having considered the entirety of facts, this Court is of the view that 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.