ABRAR AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the applicant and the learned A.G.A. and perused the record.

(2.) It is submitted by learned Counsel for the applicant that from the possession of the applicant 4,000 diazapam have been recovered, each of the tablet was weight 5 mg. the quantity of the recovered diazapam is below the commercial quantity. There is no compliance of Sec. 50 of the Narcotic Drugs And Psychotropic Substances Act. There is no public witness to to support the prosecution story. The applicant is not involved in any other case of Narcotic Drugs And Psychotropic Substances Act.

(3.) In view of the facts and circumstances of the case and submissions made by the learned Counsel for the applicant and without expressing any opinion on the merits of the case the applicant is entitled to be released on bail.