Ravindra Maithani, J
1. Applicant is in judicial custody in FIR No.637 of 2024, under Sections 8/21/29/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“the Act”), Police Station Kotwali Roorkee, District Haridwar.
2. Heard learned counsel for the parties and perused the record.
3. According to the FIR, on 06.10.2024, police intercepted a vehicle in which the applicant was one of the occupants and from the possession of the applicant, 49 grams smack was recovered.
4. It is the case of the applicant that there is no independent witness; there has been non-compliance of the provisions of the Act; the alleged recovered quantity is less than commercial; he is not a previous convict.
5. Learned State Counsel would submit that the bail rejection order does not reveal any previous conviction of the applicant.
6. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
7. The bail application is allowed.
8. Let the applicant 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.
