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Judgment
Ravindra Maithani, J
Applicant is in judicial custody in FIR/Case Crime No. 351 of 2024, under Section 8/22(c)/29 of the Narcotic Drugs and Psychotropic Substances
Act, 1985, Police Station Sahaspur, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Certain narcotic substances were recovered from the possession of the co-accused on 05.12.2024. According to the prosecution, the persons who
were arrested by the police did reveal that they would purchase raw material from the applicant.
Learned counsel for the applicant would submit that nothing was recovered from the applicant. Merely based on the statement of the co-accused,
he has been implicated in the case.
Learned State counsel would submit that the persons who were arrested at the spot did reveal that they had purchased raw material from the
applicant; a WhatsApp group was also found, in which the applicant is a member. She admits that nothing was recovered from the applicant as yet.
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.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the
satisfaction of the court concerned.