Vikram Singh vs State Of U.P.
2012 Latest Caselaw 2546 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5.
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15079 of 2012
 
Petitioner :- Vikram Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.K. Pandey
 
Respondent Counsel :- Govt. Advocate
 
Hon'ble Manoj Misra,J.

Heard learned counsel for the applicant and learned A.G.A for the State and perused the record. 

 The  prosecution case is that  from the  trouser of the applicant,  275 grams of charas  was recovered. It has been  contended  that  the recovery  is below  commercial  quantity  and  that the applicant   has been falsely  implicated. It has also been  contended  that the  applicant has no criminal history and  has never  been  involved  in any criminal  activity. 

Learned A.G.A  opposed the bail, but could not dispute that the  recovered  quantity  is below commercial  quantity and that the applicant has no criminal history.

Considering  the fact and circumstances of the case, without  expressing  any opinion on the merits of the case, I find  it to be a fit case for bail.

Let the applicant  Vikram Singh involved in case crime No. 278 of 2012, under section 18/20  of N.D.P.S Act, Police Station Goverdhan, District Mathura be released on bail on his furnishing a personal bond  with two reliable sureties each in the like amount to the satisfaction of the court concerned.

Order Date :- 28.6.2012.G.S