MOH. PARVEJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard. Applicant Mohd. Parvej, who is in jail in connection with Crime No. 39 of 2012, relating to offence punishable under Section 8/20 of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Chamoli, District Chamoli, has sought his release on bail.

(2.) Only 800 gms of cannabis (CHARAS) is said to have been recovered from the present applicant. The recovered quantity is less than that minimum commercial quantity. It is pleaded that the applicant has no criminal history. There is no public witness of the recovery.

(3.) In the above circumstances, without expressing any opinion, as to the final merits of the case, this Court is of the view that applicant deserves bail. Accordingly, the bail application is allowed. Let the applicant Mohd. Parvej (S/o Late Shri Abdul Salam), be released on bail, on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the court concerned.