UNION OF INDIA Vs. JITENDRA GIRI

JUDGEMENT

(1.) Leave granted.

(2.) Arising out of the same FIR, Criminal Appeal No 46 of 2022 was allowed by an order dtd. 7/1/2022 passed by this Court [Narcotics Control Bureau vs Ajeet Kumar Yadav]. The order of the Court is reproduced below for convenience of reference:

(3.) The Single Judge of the High Court of Jharkhand has allowed the applications for bail without even adverting to the provisions of Sec. 37 of the Narcotic Drugs and Psychotropic Substances Act 1985.