LAWS(ALL)-2020-10-87

ASHIF Vs. STATE OF U.P.

Decided On October 01, 2020
ASHIF Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(2.) Learned A.G.A. has vehemently opposed the prayer but could not dispute the aforesaid facts.

(3.) Considering the facts and circumstances of the case and also perusing the material on record, without expressing any opinion on the merit of the case, let the applicant- Ashif, involved in Case Crime No. 60 of 2020, under Section-8/22 N.D.P.S. Act, Police Station- Kotwali Dehat, District Bulandshahr, be enlarged on bail on his executing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned. It is further provided that this bail order available on the official website of the High Court will be taken to be the authentic one and certified copy shall be submitted before that court concerned as soon as it is issued.