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Judgment
9 paragraphs · 200 wordsRavindra Maithani, J
Applicant Tasleem Ahmad @ Bhoora is in judicial custody in FIR No. 125 of 2024, under Section 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“the Act”), Police Station Jaspur, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 12.03.2024, narcotic substance in less than commercial quantity was recovered from the possession of the applicant.
It is the case of the applicant that he is innocent; he has been falsely implicated; there is no independent witness of the alleged recovery; it is a case of non compliance of the provisions of the Act; the applicant is not a previous convict.
Learned State counsel would submit that bail rejection order does not reveal any previous conviction of the applicant.
Having considered, this Court is of the view that 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.