Ravindra Maithani, J
1. Since both these bail applications arise from one and the same FIR, they are decided by this common order.
2. Applicants are in judicial custody in Case Crime/FIR No. 17 of 2025, under Sections 8/20/29/27-A/60 of the Narcotic Drugs and Psychotropic
Substances Act, 1985 (“the Actâ€), Police Station Raipur, District Dehradun. They have sought their release on bail.
3. Heard learned counsel for the parties and perused the record.
4. According to the FIR, upon information having been received, on 19.01.2025, the police raided a house and apprehended the applicants and the co-
accused Kiran. Police recovered 548 gram charas from the possession of the applicant Arjun Kumar and from the co-accused Kiran 510 gram
charas was recovered, who then told that, in fact, it is the applicant Vikas Singh, who had given him the charas.
5. Learned counsel for the applicants would submit that the alleged recovered quantity is less than commercial; there is non compliance of the
mandatory provisions of the Act; there is no independent witness; the applicants have no criminal history.
6. Learned State counsel would submit that as per instructions, the alleged recovered quantity is commercial because they all were involved together.
7. It is a specific case that from the possession of co-accused Kiran 510 gram charas was recovered and from the possession of the applicant Arjun
Kumar 548 gram charas was recovered, which is not commercial. As per FIR, nothing was recovered from the applicant Vikas Singh.
8. Having considered, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.
9. The bail applications are allowed.
10. 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.