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Judgment
7 paragraphs · 190 wordsHon''ble Prafulla C. Pant, J.—Shri Piyush Garg, Advocate, present for the applicant.
Shri T.C. Aggarwal Additional G.A., present for the State.
Heard.
Applicant- Yunus, who is in jail in connection with Crime No. 89 of 2011, relating to offence punishable u/s 8/20 of Narcotic Drugs and Psychotropic Substances Act, 1985, police station Sahaspur, District Dehradun, has sought his release on bail.
Applicant is said to have found in possession of one kilogram and two forty gram of CHARAS. Learned counsel for the applicant submitted that applicant has no criminal history. There is no public witness of the recovery. It is further submitted that the quantity of Canabis is said to have recovered is marginally more than minimum commercial quantity.
In the above circumstances, without expressing any opinion as to final merits of the case, this court is of the view, that applicant deserves bail.
The Bail Application is allowed. Let the applicant-Yunus, be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of court concerned. (Urgency Application No. 3896 of 2011 stands disposed of).