MAHFOOJ ALAM 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.) It is submitted by learned counsel for the applicant that applicant is innocent and has not committed the present offence. Recovery is false and planted and is not supported by any independent witness. Total quantity of the contraband is 110 gms. Commercial quantity of the contraband is 100 gms. Weight of the contraband is shown including the weighty of packets in which the said contraband had been kept. It might be possible that if the weight of the packets is deducted, total weight may come to less than the commercial quantity. The applicant has no criminal history. The applicant is in jail since 22018.

(3.) On the other hand, learned AGA opposed the prayer for bail.