GOPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Naranjan Bhatt, Advocate for the applicant and Mr. Amit Bhatt, Addl. GA for the State.

(2.) Learned Counsel for the accused applicant submitted that about one kilogram opium is shown to be recovered from the possession of the accused applicant and the commercial quantity of opium is 2.5 kilogram and thus the recovery shown is less than the commercial quantity. He also submitted that the applicant has got no previous criminal history.

(3.) Having heard the submissions of learned Counsel for the parties; perusal of the contents of the FIR and other papers available on record; in view of the facts and circumstances of the case and without commenting upon the final merits of the case, the Court is of the view that the applicant deserves bail at this stage.