HARIS FAIZANULLAH KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) Having regard to the alleged recovery being below commercial quantity and the appellant having already suffered incarceration of nearly four years, and only 8 out of 50 witnesses have been examined in the trial thus far, we are of the view that the appellant is entitled to be released on bail. Consequently, the appeal is allowed. The Order dtd. 19/8/2024 passed by the High Court, rejecting the bail prayer of the appellant, is set aside. The appellant shall be released on bail on such conditions as the Trial Court may deem fit and proper to impose.