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Judgment
9 paragraphs · 209 wordsRavindra Maithani, J
Applicant Sanjay Kumar is in judicial custody in Case Crime No.0044 of 2023, under Sections 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station- Mukteshwar, District- Nainital. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 19.10.2023, 920 grams charas was allegedly recovered from the possession of the co-accused, when he was riding a motorcycle, the FIR records that the applicant managed to escape from the place of incident.
Learned counsel for the applicant would submit that nothing was recovered from the applicant; the alleged recovered quantity is less than commercial; the applicant has been named merely based on the statement of the co-accused; co-accused has already been granted bail.
Learned State Counsel admits that the co-accused has already been granted bail.
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.