Alok Kumar Verma, J
1. Applicant - Salman is in judicial custody for the offence under Section 8 read with Section 21 and Section 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in Case Crime No.274 of 2025, registered at Police Station Bahadrabad, District Haridwar.
2. According to the respondent, the police recovered 1.042 kg. smack from the possession of the co-accused Mursalin. He was arrested at 22:00 hrs. on 05.07.2025. The First Information Report has been registered on 06.07.2025. The name of one co-accused Vijay came to light in the statements of the co-accused Mursalin. The co-accused Vijay was arrested. The name of the present applicant has come to light in the confessional statements of the co-accused Mursalin and Vijay.
3. Heard Mr. Gaurav Singh, learned counsel for the applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for respondent.
4. Mr. Gaurav Singh, Advocate, submitted that the applicant has been falsely implicated by the co-accused Mursalin and Vijay. Nothing was recovered from his possession. He was not involved in the said offence. He is not a convicted person. He is in custody since 05.10.2025. He is a permanent of District Haridwar, therefore, there is no possibility of his absconding.
5. Mr. Tumul Nainwal, Assistant Government Advocate, on instruction, has opposed the bail application orally. However, he submitted that apart from the confessional statements of the co-accused Mursalin and Vijay, there is no other evidence available against the applicant till today.
6. Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, without expressing any opinion as to the merits of the case, this Court is of the view that the applicant deserves bail at this stage.
7. The Bail Application is allowed.
8. Let the applicant Salman be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.
