INAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Bail application has been filed for grant of regular bail in connection with Case Crime No.789 of 2021, registered with Police Station Bhagwanpur, District Haridwar for the offence under Sec. 8/21/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard Mr. Alok Kumar, the learned counsel for the applicant and Mr. Pratiroop Pandey, the learned AGA for the State.

(3.) The learned counsel for the applicant submitted that the applicant has been implicated in this matter; he is an innocent person; on a secret information, a co-accused was arrested. He mentioned the name of the present applicant; no evidence, regarding abatement or conspiracy, has been found during the investigation; charge-sheet has already been filed, therefore, there is no chance for tampering with the evidence; the applicant is in custody since 17/3/2022 and he is a permanent resident of District Haridwar.