RASHID KHAN Vs. STATE OF U.P

JUDGEMENT

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

(2.) Learned counsel for the applicant contended that the applicant is innocent and he has been falsely implicated in the present case. A false recovery of 250 gram alprazolam powder has been shown from the possession of the applicant which is above commercial quantity and there is no public witness of the alleged incident. He further submits that there is no compliance of Sec. 50 of N.D.P.S. Act. There is no previous criminal antecedent of the applicant. The applicant undertakes that he will not misuse the liberty of bail. The applicant is in custody since 9/2/2022.

(3.) Per contra, learned A.G.A. opposed the prayer for bail but could not dispute the submission made by learned counsel for applicant.