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Judgment
9 paragraphs · 164 wordsRavindra Maithani, J
Applicant Shahid is in judicial custody in FIR No.405 of 2023, under Section 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Haldwani, District- Nainital. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 10.08.2023, narcotic substances in commercial quantity were recovered from the possession of the applicant.
Learned counsel for the applicant would submit that the applicant is suffering with HIV; he is having fits in jail; he is unwell.
Learned State Counsel admits these facts.
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.