ASHRAF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Bail Application has been moved by the applicant-Ashraf, aged about 31 years (S/ o Shri Rustam , R/ o Mirzapur, Police Station Mirzapur, District Saharanpur). The applicant is in judicial custody in connection with Case Crime No. 38 of 2023, registered at Police Station Sahaspur, District Dehradun, under Ss. 8/ 21/ 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard Mr. Vinod Sharma, learned counsel for the applicant and Mr. Pratiroop Pandey, learned A.G.A. for the State and perused the record.

(3.) Learned counsel for the applicant submits that as per mandatory provisions of Sec. 50 of the NDPS Act, compliance is not m et with and the applicant is in jail since 6/2/2023. He further submits that the co-accused, namely, Smt. Shabda had already been granted bail by a Co-ordinate Bench of this Court vide order dtd. 2/12/2024. I t is also argued that the case of the present applicant is on the same footing as that of the co-accused, therefore, the principle of parity should be applied and the present applicant is also entitled for bail on the ground of parity.