MAHENDRA PRATAP SINGH Vs. STATE OF U. P.

JUDGEMENT

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

(2.) The instant bail application has been filed on behalf of the applicant with a prayer to release the applicant on bail during the trial in Case Crime No.0505 of 2024, under Sec. 8/21 of Narcotic Drugs and Psychotropic Substances Act, P.S. Raunahi, District -Ayodhya.

(3.) As per allegation in the F.I.R. contraband substance, i.e., 100 gram of Morphine is said to have been recovered from the possession of the applicant by the police.