SANJAY GARG Vs. STATE OF UTTARANCHAL

JUDGEMENT

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

(2.) APPLICANT was arrested with 400 grams of Charas.

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