Thakur Sarkar vs State Of Uttarakhand

Ravindra Maithani, J

Applicant-Thakur Sarkar is in judicial custody in FIR No.200 of 2022, under Sections 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“the Act”), Police Station Dineshpur, District Udham Singh Nagar. He has sought his release on bail.

Heard learned counsel for the parties and perused the record. Learned counsel for the applicant appeared through video conferencing.

According to the FIR, on 06.12.2022 non-commercial quantity of Charas and Ganja was recovered from the applicant.

It is the case of the applicant that he has been falsely implicated; he is 60 years of age; he is a grocery shop keeper and he has no criminal antecedent. There has been non-compliance of the provision of the Act.

Learned State Counsel would submit that the applicant has no criminal history, as per rejection order.

Having considered, this Court is of the view that it is a case fit for bail. Accordingly, 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.