SATYAVEER SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) The accused has preferred this bail application Section 8/18 N.D.P.S. Act in case crime No. 417 of 2015, Police Station Faridpur, District Bareilly so as to command the Trial Court to release him on furnishing bail bond.

(2.) The narration of certain dates and data would be necessary so as to appreciate the controversy raised herein, though the Hon'ble Apex Court has directed that while deciding bail applications merits of the trial or evidence should not be touched. I do not proposed to comment on the investigation or the evidence collected by the Investigating Agency.

(3.) In this case, a case under Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "Act, 1985") was filed against several persons. The present applicant is one of them. The applicant approached this Court earlier and this Court did not consider the case of applicant on merits and without opining anything on merits, the matter was permitted to be withdrawn to move the Trial Court for bail post charge sheet.