RAHUL SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Rahul Sharma, who is in judicial custody in Case Crime/F.I.R. No. 75 of 2023, under Ss. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Transit Camp, District Udham Singh Nagar has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record available on file.

(3.) Learned counsel for the applicant would submit that the allegation against the applicant/accused is that the contraband (smack) 10.58 grams has been recovered from the possession of the applicant which is much below than the commercial quantity. He would further submit that the applicant is an innocent person; that, he has no previous criminal history; that, he is languishing in jail since 3/3/2023; that, there is no independent eye witness of the alleged recovery; that, he has falsely been implicated in the instant crime, thus, no purpose would be served by keeping the applicant behind the bars as the trial is likely to take long time.