SONIA (IN JAIL) Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Sri Pankaj Chaturvedi, Adv. i/b Sri Vijay Khanduri, Adv. For the applicant and Sri Amit Bhatt, learned Addl. GA for the State.

(2.) IN brief the prosecution case is that on 30.6.2010 at about 8 PM, from the possession of the present applicant and co-accused, 134.800 kilograms of Ganja was said to be recovered.

(3.) AFTER considering the above-said facts and circumstances, on hearing learned counsel for the parties, contents of the FIR, perusal of the counter affida­vit and the statements annexed with it i.e. of Bhagat Singh, Dhyan Singh and Balwant Singh Rana u/s 161 Cr.P.C., as well as other papers available on record particularly considering the fact that the recovery made from the present applicant is more than the commercial quantity, it is not a fit case where the applicant is entitled for bail.