Uttarakhand High Court
Sompal vs State Of Uttarakhand on 8 September, 2022
Author: Ravindra Maithani
Bench: Ravindra Maithani
HIGH COURT OF UTTARAKHAND AT NAINITAL
First Bail Application No. 1884 of 2022
Sompal ........Applicant
Versus
State of Uttarakhand ........Respondent
Present:-
Mr. Hari Om Bhakuni, Advocate for the applicant.
Mr. S.S. Adhikari, D.A.G. for the State.
Hon'ble Ravindra Maithani, J. (Oral)
Applicant Sompal is in judicial custody in FIR No.200 of 2022, under Section 8/21/60 of Narcotic Drugs and Psychotropic Substances Act ("the Act"), 1985, Police Station Lalkuan, District- Nainital. He has sought his release on bail.
2. Heard learned counsel for the parties and perused the record.
3. According to the FIR, on 14.07.2022, 99 grams smack was recovered from the possession of the applicant.
4. It is the case of the applicant that the alleged recovery has been made in violation of the provisions of 2 the Act; the allegedly recovered quantity is less than commercial; the applicant has no criminal history.
5. Learned State Counsel admits that the applicant is not a previous convict but he would submit that, according to the FSL report, the alleged recovered contraband is smack.
6. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
7. The bail application is allowed.
8. 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.
(Ravindra Maithani, J.) 08.09.2022 Ravi Bisht