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Judgment
9 paragraphs · 190 wordsRavindra Maithani, J
Applicant Shadab is in judicial custody in Case Crime No.106 of 2024, under Section 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station- Piran Kaliyar, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 21.03.2024, narcotic substance, in less than commercial quantity, was recovered from the applicant.
It is the case of the applicant that he is innocent; the FIR is false and fabricated; the alleged recovered quantity is less than commercial; he is not a previous convict.
Learned State Counsel would submit that though the applicant is not a previous convict, but there are criminal cases pending against the applicant.
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.