MOTI LAL SAHU Vs. STATE OF U P

JUDGEMENT

(1.) RAVINDRA Singh, J. Heard Sri R. M. Mishra learned Counsel for the applicant and the learned AGA.

(2.) THIS application is filed by the applicant Moti Lal Sahu with a prayer that he may be released on bail in case crime No. 352 of 2002, under Section 18/20 N. D. P. S. Act, P. S. Rail Bazar, District Kanpur Nagar.

(3.) IT is contended by the learned Counsel for the applicant that there is no compliance of the provisions of Section 50 of the N. D. P. S. Act and there is no independent witness to support the recovery. Co- accused Deepak alias Deepu Shivhare has been released on bail by this Court and the applicant is not involved in any case of the NDPS Act.