PRADEEP KUMAR NAI Vs. STATE OF U.P.

JUDGEMENT

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

(2.) By means of the present bail application, the applicant seeks bail in Case Crime No. 03 of 2024, under Sec. 419, 420, 467, 468, 471, 120-B IPC and 8/20 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "NDPS Act"), Police Station- Girwan, District- Banda, during the pendency of trial.

(3.) It is contended by learned counsel for the applicant that the alleged recovery of 620 kgs. of Contraband (Ganja) is said to be recovered from DCM Eicher Truck No.MP16 GA1523, which was being transferred into Bolaro Car. The applicant was apprehended along with five other co-accused and the recovery shown from the applicant is of one bag weighing 50.800 kg. of Ganja. Rest of the recovery has been shown from other co-accused. It is further contended that no compliance of Sec. 50 of the NDPS Act was done. It is further contended that the applicant is a labourer and works at a Saloon. It is further contended that provision of Sec. 52-A was not followed for sampling. It is further alleged that the applicant is in jail since 4/1/2024.