Uttarakhand High Court
Balveer Singh @ Bali And Another ... vs State Of Uttarakhand on 12 May, 2021
Author: Ravindra Maithani
Bench: Ravindra Maithani
HIGH COURT OF UTTARAKHAND AT NAINITAL
First Bail Application No. 1018 of 2021
Balveer Singh @ Bali and another ...Applicants
Versus
State of Uttarakhand ....Respondent
Present:-
Mr. Ganesh Kandpal, Advocate for the applicant.
Mr. S.S. Adhikari, Deputy Advocate General with Mr. Balvinder Singh, Brief
Holder for the State.
Hon'ble Ravindra Maithani, J. (Oral)
Applicants Balveer Singh alias Balli and Dhiraj Giri are in judicial custody in FIR No.09 of 2021, under Sections 80/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Bhatroojkhan, District Almora have sought their release on bail.
2. Heard learned counsel for the parties through video conferencing and perused the record.
3. According to the prosecution case, on 06.03.2021, when intercepted, the applicant Dhiraj Giri was holding a bag containing 11.290 Kg. Ganja with him while riding on motorcycle driven by Balveer Singh.
4. It is argued that there is no independent witness to the recovery; applicant has no criminal history and recovered article is less than commercial.
5. Learned State counsel admits that the recovered quantity is less than commercial and according to him the recovered article has been sent for forensic examination.
26. Having considered, this Court is of the view that this case is fit for bail.
7. Bail application is allowed.
8. Let the applicants Balveer Singh alias Balli and Dhiraj Giri be released on bail, on their executing a personal bond and furnishing two reliable sureties by each one of them, each of the like amount, to the satisfaction of the Court concerned.
9. This bail order be forwarded to concerned Court as well as the concerned jail through e-mail also.
(Ravindra Maithani, J.) 12.05.2021 Sanjay