AJAZ AHMED AND ANR Vs. STATE OF J&K

JUDGEMENT

(1.) Through the medium of this application, the applicants are seeking bail in case FIR No.67/2018 under Sections 8/12/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the NDPS Act) of Police Station Thanamandi, Rajouri.

(2.) The facts giving rise to the filing of this application, briefly stated, are that the applicants have been arrested on 10.05.2018 in case FIR No. 67/2018 by the Police Station Thanamandi, Rajouri alleging recovery of 8 gms and 6 gms. of heroin from applicant Nos. 1 and 2 respectively. The challan in the case has been presented on 06.06.2018 and formal charges have been framed against the applicants vide order dated 22.06.2018 by the Court of Principal District & Sessions Judge, Rajouri. It is contended that the applicants have denied the charges and have claimed for the trial. The challan is pending disposal for recording of the prosecution evidence.

(3.) It is further contended that the applications for grant of bail filed by the applicants before the trial court have been dismissed vide order dated 09.07.2018 on the ground that the drug trafficking is a menace and the persons involved in the same need to be dealt with iron hands. In the instant application, the applicants have taken the following grounds: