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Judgment
9 paragraphs · 180 wordsRavindra Maithani, J
Applicant-Sannawar @ Sonu is in judicial custody in Case Crime No.38 of 2023, under Sections 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kotwali Gangnahar Roorkee, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 15.01.2023, 9.81 grams smack was alleged recovered from the possession of the applicant.
It is the case of the applicant that the allegedly recovered quantity is less than commercial; he is innocent and not a pervious convict.
Learned State Counsel would submit that the bail rejection order does not reveal any previous conviction of the applicant.
Having considered, this Court is of the view that it is a case fit for bail. Accordingly, the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the court concerned.