Meghraj Parihar vs State of U.P.

Ravindra Singh, J.—Heard learned Counsel for the applicant, learned A.G.A. and perused the record.

It is contended by the learned Counsel for the applicant that according to the prosecution version, 250 grams charas has been recovered from the possession of the applicant. The recovery is not supported by any independent witness. There is no compliance of Section 50 of the N.D.P.S. Act and the applicant is not involved in any other case of N.D.P.S. Act. He is in jail since 19.3.2008.

In view of the facts and circumstances of the case, and submissions made by learned Counsel for the applicant and learned A.G.A., and without expressing any opinion on the merits of the case, the applicant is entitled to be released on bail.

Let the applicant Meghraj Parihar involved in Case Crime 386 of 2008 u/s 18/20 of N.D.P.S. Act, P. S. Prem Nagar, district Jhansi, be released on bail, on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned.

Bail granted.