MEGHRAJ PARIHAR Vs. STATE OF U P

JUDGEMENT

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

(2.) IT is contended by the learned counsel for the applicant that according to the prosecution version, 250 grams charas has been recovered from the possession of the applicant. The recovery is not supported by any independent witness. There is no compliance of Section 50 of the N.D.P.S. Act and the applicant is not involved in any other case of N.D.P.S. Act. He is in jail since 19.3.2008.

(3.) BAIL granted.