BHUPENDRA SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Bhupendra Singh Bisht, who is in judicial custody in Case Crime/F.I.R. No.01 of 2023, under Ss. 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, Police Station Salt, District Almora 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/accused would submit that the applicant is an innocent person; that, he has falsely been implicated in the instant crime; that, he has no criminal history; that, there is no independent eye witness of the alleged crime. He would further submit that the applicant was simply a driver of the vehicle in which the main accused Trilok Singh Bisht @ Bablu was carrying the allegedly seized contraband. He drew attention of this Court to the F.I.R. (at page 11 to the bail application) that the said main accused Trilok Singh Bisht @ Bablu told that there were two bags in which the alleged seized Ganja was contained was being taken by him from some unknown persons, and he had done this job sixth times before also and main accused to told the raiding police party that the Driver of the vehicle i.e. the present applicant/accused does not have any knowledge about this fact that these bags are containing Ganja, as this vehicle was taken by him on hire. Learned counsel for the applicant would further submit that nothing has been recovered from the possession of the present applicant/accused, thus, no purpose would be served by keeping the applicant behind the bars as the trial is likely to take long time.