TRILOK SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Trilok Singh, who is in judicial custody in FIR No.01 of 2023 under Ss. 8/20/60 of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Salt, District Almora, has sought his release on bail.

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

(3.) Learned counsel for the applicant/accused would submit that the applicant/accused is an innocent person; that, he has falsely been implicated in the instant crime; that, he is languishing in jail since 11/1/2023; that, the co-accused person has already been granted bail by this Court vide order dtd. 25/5/2023; that, the charge sheet has been filed, therefore, no purpose would be served by keeping the applicant/accused behind bars as there are bleak chances of conviction of the applicant/accused in the present case.