Jas Karan Yadav vs State Of U.P.
2012 Latest Caselaw 494 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 305 of 2011
 

 
Petitioner :- Jas Karan Yadav
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.K. Singh Chauhan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

1.      Counter affidavit has been filed in court and taken on record.

2.      Applicant Jas Karan Yadav has filed this application under Section 439 Cr.P.C. for bail in Case Crime No. 846 of 2010 under Sections 8/20, Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'N.D.P.S. Act') Police Station Khairighat, District Bahraich.

3.     Learned counsel appearing for the applicant contends that allegedly 1.250 Kilograms charas has been recovered from possession of the applicant.  He is in jail since 03.6.2010.  He has been falsely implicated in the case due to village politics.  Learned counsel has further argued that there is no independent witness to show that the applicant is guilty.

4.     Learned counsel appearing for the respondent-State has opposed the application for bail on the ground of heavy quantity recovered from the possession of the applicant.

5.     I have considered the contention of the learned counsel for parties and gone through the record.

6.     It is not in dispute that allegedly commercial quantify of narcotic substance viz. charas has been received from the applicant.

7.   Considering the quantity of the contraband recovered, no ground of bail is made out. this application for bail of applicant Jas Karan Yadav is dismissed.

Order Date :- 19.4.2012

A.Nigam