ASLAM Vs. STATE OF U. P.

JUDGEMENT

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

(2.) By means of this application the applicant who is involved in Case Crime No.232 of 2021, under Section 8/20 N.D.P.S. Act, Police Station Bilaspur, District Rampur, is seeking enlargement on bail during pendency of trial.

(3.) In nutshell, the facts which led to the prosecution of accused are that on 14.06.2021, informant, sub-Inspector, Sanjay Kumar lodged first information report at Police Station Bilaspur, District Rampur against one accused, Aslam alleging inter alia that on 14.06.2021 when he alongwith other police personnel were busy in checking of vehicles, he received information through informer that some persons having illegal and suspicious goods, can be arrested if quick action be taken. On such information, he after giving information to the higher officers, proceeded for the place of occurrence alongwith other police personnel and they reached at village Alinagar. Thereafter, by using the necessary force, the police team arrested the applicant on the spot. On questioning, he disclosed about the transportation of illegal Charas. On search of bag, 1.5 kg. of Charas was recovered from accused, Aslam and from the bag of accused, Farid 2280 Alpramed tablet, Avil injection and 1 kg. Charas from the possession of three persons, as such total 2.5 kg. Charas, 2280 Alpramed tablet, Avil injection, three syringe have been recovered in this case. The accused could not show the authorization of keeping the same. On the basis of aforesaid recovery, a case was registered against the accused at Case Crime No.232 of 2021, under Section 8/20 N.D.P.S. Act, Police Station Bilaspur, District Rampur.