NANHEY Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD the learned counsel for the applicant-accused and the Assistant Government Advocate.

(2.) IT is a case of recovery of 6 kg. of poppy husk from the possession of the applicant accused. There is no criminal his­tory against the applicant-accused. Consid­ering the quantity of the contraband and the facts, there are reasonable grounds to accept at this stage the argument that the applicant has not committed the offence and there is no likelihood of his engaging him­self in similar activity in future, if released on bail. In my opinion it is a fit case for bail.