BRIJESH KUMAR Vs. STATE OF UTTARANCHAL

JUDGEMENT

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

(2.) APPLICANT was al rested with 600 grams of Charas. Perused the copy of memo of recovery, which indicates that there was prior information of the suspicious people and the applicant -accused was made known of his right to be searched before a Gazette officer or the Magistrate First Class after the recovery had already been affected.

(3.) THERE are reaso'1able grounds to accept at this stage the 1rgument that the applicant has not committed the offence. There is no likelihood of his engaging himself in similar activity if released on bail.