LAWS(UTN)-2023-10-10

SUNIL KUMAR Vs. STATE OF UTTARAKHAND

Decided On October 12, 2023
SUNIL KUMAR Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with the Case Crime No.17 of 2023, registered at police station Narendra Nagar, District Tehri Garhwal under Sec. 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985").

(2.) Informant Naval Kishore Gupta, Sub-Inspector, was busy in checking the vehicles along with other police personnel on 25/8/2023. Present applicant and a co-accused Mukesh Kumar were apprehended by the police on suspicion. Applicant told the police that he had charas. He was searched before the Tehsildar. 650 grams of charas was recovered from the personal search of the applicant. He was arrested at 16:00 hrs.

(3.) Mr. Vinod Sharma, Advocate, contended that the applicant has been implicated in the present matter. Nothing was recovered from his possession. Mandatory provision of Sec. 50 of the Act, 1985 was not followed. Co-accused Mukesh Kumar has been granted bail by this Court. Applicant is a permanent resident of District Uttarkashi, therefore, there is no chance of his absconding, he has no criminal antecedents, and the alleged recovered contraband is in non-commercial quantity.