Ashish Verma vs State Of U.P.
2012 Latest Caselaw 1868 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- BAIL No. - 2338 of 2012
 

 
Petitioner :- Ashish Verma
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Khaleeq Ahmad Khan
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Vishnu Chandra Gupta,J.

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

The applicant is involved in Case Crime No. 136/12, under section 8/21 N.D.P.S. Act, P.S. Kotwali, District - Sitapur.

It is submitted by the learned counsel for the appellant that 10 grams smack has allegedly been recovered from the possession of the applicant. He has no criminal history. He is detained in jail since 6.03.2012. It is also submitted that compliance of section 50 N.D.P.S. Act is wanting. There is no independent witness in this case. It has further been submitted that some quarrel took place between the applicant and two other persons, who were related to a constable posted at Kotwali, Sitapur. For that  the applicant has been falsely implicated in this case.

Learned A.G.A. has opposed the prayer for bail.

Considering the facts and circumstances of the case and arguments advanced by the learned counsels for the parties and without expressing any opinion on the merit of the case, I find it to be a fit case for grant of bail.

Let applicant Ashish Verma, involved in the aforesaid case, shall be released on bail on his furnishing a personal bond with two sureties of like amount to the satisfaction of the court concerned.

Order Date :- 17.5.2012

S. Kumar