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Judgment
10 paragraphs · 133 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 90 of 2024, under Section 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police
Station Kichha, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that the co-accused having similar role has already been granted bail.
Learned State counsel admits this fact.
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.