Rakesh Kumar Rawat vs State Of U.P.
2012 Latest Caselaw 5264 ALL

Citation : 2012 Latest Caselaw 5264 ALL
Judgement Date : 18 October, 2012

Allahabad High Court

Rakesh Kumar Rawat vs State Of U.P. on 18 October, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6612 of 2012
 

 
Petitioner :- Rakesh Kumar Rawat
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ajeet Kumar Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

The applicant prays for bail in Case Crime No. 188 of 2012 under Sections 8/21 Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the N.D.P.S. Act'), Police Station Satrikh, District Barabanki.

Learned counsel appearing for the applicant contends that allegedly fifty-five grams of morphine has been recovered from the possession of the applicant. Investigation has been concluded. Applicant does not have any criminal history under the N.D.P.S. Act. Applicant has been in custody since 21.6.2012.

Facts as stated have not been disputed by the learned counsel appearing for the respondent-State namely Sri Anurag Verma.

I have considered the issue as also contentions of the learned counsel.

Considering the quantity of the substance recovered in context of the fact that the applicant does not have any criminal history, this application for bail is allowed.

Bail to the satisfaction of the court concerned.

Heavy surety.

Order Date :- 18.10.2012

A.Nigam