NASIR KAREEM Vs. STATE OF J&K

JUDGEMENT

(1.) By the medium of this petition the petitioner seeks his release on bail in case bearing FIR no. 89/2018 registered against him and three others on 17/6/2018 by the respondent for the commission of offences punishable under Ss. 8/20/21/22/29 of Narcotic Drugs and Psychotropic Substances Act.

(2.) The case of the prosecution is that on 17/6/2018 at about 11.20 pm a Police Patrol Party of Police Station Bhaderwah intercepted a vehicle bearing registration No. JK06/9717 at Gupt Ganga, in which besides the petitioner, three more persons were travelling. It is contended that on the search of these persons 02 gms of Herion, 150 gms of Charas and 01 kg of Herion were recovered from Irshad ahmed S/o Ghulam nabi, Irshad ahmad S/o Nazir Ahmed and Mehboob Ahmed respectively and besides this, an amount of Rs.2, 49, 900.00 hidden inside the vehicle belonging to the petitioner-accused was also recovered. The petitioner filed an application for bail before the learned Sessions Judge Bhaderwah, which came to be rejected by an order dtd. 12/7/2018 passed by him primarily on the ground that a commercial quantity of Narcotics has been recovered from the accused persons who were found travelling together in the vehicle which belonged to the petitioner.

(3.) Heard learned counsel for the petitioner.