JOGENDRA PAL SHARMA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD the learned counsel for the applicant and the learned A.G.A.

(2.) FROM the possession of the appli­cant, Diazapam type tablets were recov­ered. Perused the copy of memo of recov­ery. There are reasonable grounds to ac­cept at this stage the argument that the applicant has not committed the offence. He has no previous. Criminal history. There is no likelihood of his engaging him­self in similar activity if released on bail.