Salman vs State Of Uttarakhand

Alok Kumar Verma, J

Present Bail Application has been filed for grant of regular bail in connection with Case Crime No. 15 of 2023, registered at Police Station Manglaur, District Haridwar for the offence under Sections 8/21, 27-A and Section 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

Heard Mr. Gaurav Singh, learned counsel for the applicant and Mr. S.S. Adhikari, learned Deputy Advocate General for the State.

According to the First Information Report, on 03.01.2023, co-accused Waseem and co-accused Istkar were apprehended by the police and 22.56 grams of smack and 16.25 grams of smack were recovered from them respectively. Both of them told during their interrogation that they had purchased the said smack from the present applicant.

Mr. Gaurav Singh, learned counsel for the applicant, submitted that the applicant has been falsely implicated in this matter. He was not present at the time of the alleged recovery. He has no criminal history. He is a permanent resident of District Haridwar. He is in custody since 30.03.2023 and co-accused persons have been granted bail by this Court.

Mr. S.S. Adhikari, learned Deputy Advocate General for the State, opposed the bail application.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, there is no reason to keep the applicant behind the bars for an indefinite period, therefore, without expressing any opinion as to the merit of the case, this Court is of the view that the applicant deserves bail at this stage.

The Bail Application is allowed.

Let the applicant Salman be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.