Ravindra Maithani, J
1. Applicant is in judicial custody in FIR No.0145 of 2024, under Sections 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“the
Actâ€), Police Station Kotwali Pithoragarh, District Pithoragarh.
2. Heard learned counsel for the parties and perused the record.
3. According to the FIR, on 12.09.2024, 6.07 grams smack was allegedly recovered from the possession of the applicant.
4. It is the case of the applicant that he has been falsely implicated; it is a case of non-compliance of the provisions of the Act; he is not a previous
convict; the alleged recovered quantity is less than commercial.
5. Learned State Counsel would submit that the applicant has been involved in different nature of cases in the past, though, she admits that the
applicant is not a previous convict..
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.
