ZAMEEL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard the Learned Counsel for the applicant and the learned A.G. A.

(2.) This is a case of recovery of 450 grams of Charas from the possession of the applicant.

(3.) Considered the copy of the memo of recovery. The applicant has no previous conviction to his credit. There are reasonable grounds to accept at this stage the argument that he has not committed the offence and there is no likelihood of engaging himself in similar activity in future.