NITESH Vs. STATE OF U.P.

JUDGEMENT

(1.) 1. Written Submissions filed by learned counsel for the applicant and the Written Objections filed by the learned A.G.A. have been placed on record.

(2.) This bail application has been moved on behalf of the applicant, Nitesh, who is involved in Case Crime No.42/2020, under Section 21/22 of the N.D.P.S. Act, P.S. Sasni Kotwali, District Hathras.

(3.) It is the contention on behalf of the applicant that in two criminal cases of the year 2017, the applicant had been released on bail. Further contention is that recovery was not done as per the provisions of section 50 of the N.D.P.S. Act. Still further it has been submitted that recovery of 500 gms. of Diazepam is just about the commercial quantity. It is further averred that the applicant is in jail since 7.2.2020 and if he is released on bail, he will not misuse the liberty of bail.