Ravindra Maithani, J
1. Applicants Sarfaraz and Asif are in judicial custody in FIR No. 107 of 2023, under Sections 8/20/29/60 of the Narcotic Drugs and Psychotropic
Substances Act, 1985, Police Station Kashipur, District Udham Singh Nagar. They have sought their release on bail.
2. This is second bail application of the applicants. The first bail application was dismissed as withdrawn on 14.05.2024.
3. Heard learned counsel for the parties and perused the record.
4. It is argued that co-accused having similar role has already been granted bail.
5. Learned State counsel admits this fact.
6. Having considered the entirety of facts, this Court is of the view that the applicants deserve to be enlarged on bail.
7. The bail application is allowed.
8. Let the applicants be released on bail, on their executing a personal bond and furnishing two reliable sureties by each one of them, each of the like
amount, to the satisfaction of the Court concerned.
