AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 206 wordsRavindra Maithani, J
Applicant Tanveer is in judicial custody in FIR/Case Crime No.851 of 2022, under Section 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, “the Act”), Police Station Kotwali Manglaur, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 08.08.2022, 92.05 grams Smack was recovered from the co-accused. During investigation, it was revealed that, in fact, the co-accused revealed the name of the applicant as a person, from whom, he purchased the Smack.
It is argued that the co-accused from whose possession the contraband was recovered had already been granted bail; the applicant has been named based on the statement of the co-accused; there is no other material.
These factual aspects are not disputed by the State counsel.
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.