SUJIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Anil Kumar Sharma, learned counsel for the applicant as well as Shri Digvijay Nath Dubey, learned counsel appearing for the D.R.I. and perused the record

(2.) This bail application has been moved by the accused/applicant- Sujit Kumar for grant of bail, in D.R.I. Case No.07 of 2019, under Ss. 8/20/23/25/27/28/29 of the Narcotic Drugs and Psychotropic Substances Act, Police Station Challaned by D.R.I., Gomti Nagar, District Lucknow, during trial.

(3.) Learned counsel for the accused-applicant while pressing the bail application submits that the applicant has been falsely implicated in this case and no contraband has been recovered from the possession of the applicant.