PRASHANT TIWARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Prashant Tiwari, who is in jail in connection with crime / FIR No. 38 of 2010, relating to offence punishable under Section 18 / 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kathgodam, District Nainital, has sought his release on bail.

(2.) Heard learned counsel for the parties. Learned counsel for the applicant submitted that the quantity of charas said to have been recovered from the applicant is one kilogram, not exceeding the minimum commercial quantity. It is further pleaded that there is no criminal history of the present applicant.

(3.) In the above circumstances, without expressing any opinion as to the final merits of the case, this Court is of the view that the applicant deserves bail. The bail application is allowed. Let the applicant Prashant Tiwari be released on bail on his executing a personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the court concerned.