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Judgment
5 paragraphs · 146 wordsIrshad Hussain, J.—Heard the Learned Counsel for the applicant and the learned A.G. A.
This is a case of recovery of 450 grams of Charas from the possession of the applicant.
Considered the copy of the memo of recovery. The applicant has no previous conviction to his credit. There are reasonable grounds to accept at this stage the argument that he has not committed the offence and there is no likelihood of engaging himself in similar activity in future.
Under the circumstances, I find it a fit case for bail.
Let the applicant Zameel son of Sri Abuul Ajij, R/o Kaswa and Thana Vikasnagar, Dehradun be released on bail in Case Crime No. 186 of 2001, u/s 8/20, N.D.P.S. Act, P.S. Vikasnagar, District Dehradun on his filing a personal bond and adequate sureties to the satisfaction of Sessions Judge/ Special Judge, Dehradun.