NAVED KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The present bail application has been moved by the accused-applicant for enlarging him on bail in Case Crime No. 182 of 2018, under Sections 21/22 Narcotic Drugs and Psychotropic Substances Act, Police Station Kotwali, District Hathras.

(2.) Learned A.G.A. has opposed the prayer for bail.

(3.) It is pleaded that applicant has been falsely implicated. Though there are six other matters registered against him but they are not under Narcotic Drugs and Psychotropic Substances Act, but under different provisions of I.P.C. and Section 60/62 Excise Act and all are of minor nature. There are no chances of applicant of fleeing away from judicial process or tampering with prosecution evidence. In case applicant is enlarged on bail, he will not misuse liberty of bail. He undertakes to appear personally on each and every date and also not to seek any unnecessary adjournment during trial. The applicant is in jail since 05.03.2018 and there is nothing to show that trial has proceeded substantially or the delay in trial is attributable to applicant.