Sanjay Garg vs State of Uttaranchal

Irshad Hussain, J.—Heard the learned Counsel for the applicant and the learned A.G.A.

Applicant was arrested with 400 grams of Charas.

Perused the copy of memo of recovery which indicates that there was prior information of the suspicious people and the applicant-accused was made known of his right to be searched before a Gazetted Officer or the Magistrate First Class after the recovery had already been effected.

There are reasonable grounds to accept at this stage the argument that the applicant has not committed the offence. There is no likelihood of his engaging himself in similar activity, if released on bail.

Let the applicant Sanjay Garg, son of Sri Satish Chandra Garg, R/o Vikas Colony, Meerut Road, Hapur, P. S. Hapur, district Ghaziabad be released on bail in Case Crime No. 3 of 2002 u/s 8/20 N.D.P.S. Act. Police Station Chamoli, district Chamoli on his filing a personal bond and adequate sureties to the satisfaction of the Special Judge, Chamoli.