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Judgment
9 paragraphs · 179 wordsRavindra Maithani, J
Applicant-Satyam Sah is in judicial custody in FIR/Case Crime No.39 of 2022, under Sections 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“the Act”), Police Station Kotwali Almora, District Almora. 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 enlarged on bail. It is a case of joint recovery.
Learned State Counsel admits that co-accused having similar role has already been granted bail. According to him, applicant has criminal history.
To it, learned counsel for the applicant would submit that applicant is not a previous convict.
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.