AHSAN AHMAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ahmad Ali Siddiqui, the learned counsel for the applicant, Sri Shashi Shekhar Tiwari, the learned Additional Government Advocate and perused the record.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 10 of 2022, under Ss. 8/22 Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station G,R.P. Junction, District Bareilly.

(3.) The aforesaid case has been registered on the basis of a first information report lodged by an Inspector In-charge on 27/2/2022 alleging that on 26/2/2022, at about 19:09 hours, when he was involved in routine patrolling along with some other police personnel, he received an information from a Mukhbir that three persons were sitting on the station with an intention to sell stolen mobile phones and other stolen articles. Upon the aforesaid information, the police apprehended three persons, including the applicant and it is alleged that both the accused persons stated that they were having alprazolam powder. Thereafter a Deputy Superintendent of Police - Railway, Moradabad was called through a call on his mobile phone and he came on the spot and he conducted the personal search of the accused persons, upon which, a powder was recovered from the pocket of the lower worn by the applicant during his personal search and the weight of the substance recovered is mentioned in the F.I.R. as '130', without mentioning the unit of weight. It is alleged that 150 grams Alprazolam was recovered from the co-accused Manoj Kumar.