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Judgment
Ravindra Maithani, J
Applicant is in judicial custody in FIR No. 124 of 2024, under Section 8/22/60 of the Narcotic Drugs and Psychotropic Substances Act, 2012, Police Station Kelakhera, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, narcotic substance in commercial quantity was recovered from the possession of the applicant on 23.09.2024.
Learned counsel for the applicant would submit that the prosecution case is false because according to the police, they prepared the recovery memo in a private vehicle, which not reliable.
Learned State counsel would submit that commercial quantity of the prohibited injections have been recovered from the possession of the applicant.
Merely, because the recovery memo was prepared of the private vehicle, it does not become unreliable. Witnesses have stated about the recovery that has been made from the applicant.
Having considered, this Court is of the view that there is no ground to enlarge the applicant on bail. Accordingly, the bail application deserves to be rejected.
The bail application is rejected.