Sonu vs State of Uttarakhand

Hon''ble J.C.S. Rawat, J.—Heard Mr. Vivek Shukla, Advocate for the appellant and Mr. Amit Bhatt, Addl. G.A. for the State. Perused the record. After due consideration of the submissions of the learned counsel for the parties; perusal of the contents of the FIR; perusal of the documents filed by the parties; the quantity which is alleged to have been recovered from the possession of the accused applicant is 31 kgs ''Ganja'' (contraband material); the fact that the said contraband material was not weighed at the spot; the learned counsel for the accused-applicant relied upon the judgment of this Court in the case of Baldev Singh Vs. State of Uttarakhand delivered in First Bail Application No. 1428/2007 on 09.09.2008; and in considering the facts and circumstances of the case, it is a fit case for bail.

Let the applicant-accused be released on bail on executing a personal bond and two sureties each in the like amount to the satisfaction of the Special Judge, NDPS Act, Haridwar.