SHAHNAWAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Shahnawaz, who is in judicial custody in connection with FIR/Case Crime No. 482 of 2024, under Sec. 29 r/w Sec. 8/21 of NDPS Act, 1985, registered at P.S.- Kashipur, District Udham Singh Nagar, has sought his release on bail.

(2.) Learned counsel for the applicant/accused would submit that the applicant is innocent and has been falsely implicated in the instant crime; that, the applicant/accused is not named in the FIR; that, the co-accused Faizan @ Anupam has already been granted bail by this Court vide order dtd. 6/11/2025 and the applicant/accused is also entitled to be released on bail on the basis of parity.

(3.) Learned counsel appearing for the State would fairly admit that it is a case of parity.