SATISH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State and perused the material brought on record.

(2.) The present bail application has been filed on behalf of the applicant, Satish, with a prayer to release him on bail in Case Crime No. 418 of 2020, under Sections 8/20 N.D.P.S. Act, Police Station- Dadri, District- Gautam Budh Nagar, during pendency of trial.

(3.) The submission advanced by learned counsel for the applicant is that the quantity of the material obtained from the possession of the applicant is that 10 bags (amounting 200 kgs of ganja) of the contraband material was found but the sample has not been taken from each bag and hence it could not be said that the amount of contraband material obtained is of such quantity as has been shown by the police. It is also submitted that there is no eye witness present of the alleged incident. Further contention is that the statutory provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985 have not been complied with in the right manner. Several other submissions in order to demonstrate the falsity of the allegations made against the applicant have also been placed before the Court. The circumstances which, according to the counsel, led to the false implication of the accused have also been mentioned. It has also been assured on behalf of the applicant that he is ready to cooperate with the process of law and shall faithfully make himself available before the court whenever required and is also ready to accept all the conditions which the Court may deem fit to impose upon him. It is further contended by learned counsel for the applicant that the applicant is languishing in jail since 19.06.2020.