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Judgment
9 paragraphs · 191 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.328 of 2024, under Section 8/20/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“the Act”), Police Station- Nehru Colony, District- Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 15.10.2024, 7 Kgs Ganja and 22 grams Heroine were allegedly recovered from the possession of the applicant.
It is the case of the applicant that the allegedly recovered quantity is less than commercial; there has been non-compliance of the provisions of the Act; he is not a previous convict.
Learned State Counsel admits that the bail rejection order does not reveal any previous conviction of 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 in the like amount, to the satisfaction of the court concerned.