Meghraj Parihar Vs State of U.P.

Allahabad High Court 4 Jul 2008 Criminal Miscellaneous Bail Application No. 12566 of 2008 (2008) 3 ACR 3485

Bench: Single Bench

Result Published

Acts Referenced

Judgement Snapshot

Criminal Miscellaneous Bail Application No. 12566 of 2008

Ravindra Singh, J

Mohd. Imran Ansari, for the Appellant; A.G.A., for the Respondent

Allowed

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 50

@JUDGMENTTAG-ORDER

Ravindra Singh, J.@mdashHeard learned Counsel for the applicant, learned A.G.A. and perused the record.

2. It is contended by the learned Counsel for the applicant that according to the prosecution version, 250 grams charas has been recovered from

the possession of the applicant. The recovery is not supported by any independent witness. There is no compliance of Section 50 of the N.D.P.S.

Act and the applicant is not involved in any other case of N.D.P.S. Act. He is in jail since 19.3.2008.

3. In view of the facts and circumstances of the case, and submissions made by learned Counsel for the applicant and learned A.G.A., and without

expressing any opinion on the merits of the case, the applicant is entitled to be released on bail.

4. Let the applicant Meghraj Parihar involved in Case Crime 386 of 2008 u/s 18/20 of N.D.P.S. Act, P. S. Prem Nagar, district Jhansi, be

released on bail, on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned.

5. Bail granted.

Judgement Snapshot