RAM BABU Vs. STATE OF U P

JUDGEMENT

(1.) Applicant- Ram Babu seeks bail in Case Crime No. 530 of 2019, under Section 18/20 of N.D.P.S. Act, Police Station- Sikandrabad, District-Bulandshahr.

(2.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(3.) It has been argued by learned counsel for the applicant that the applicant is innocent and has falsely been implicated in this case; there is no independent witness of the alleged recovery, prohibited contraband (ganja) is below commercial quantity; of provisions of Section 50 of N.D.P.S. Act has not been complied with; it has been further submitted that applicant has no criminal history and he undertakes that in case he is granted bail, he will not misuse the liberty of bail; it has been lastly submitted that applicant is in jail since 2.7.2019. On these grounds bail has been prayed.