Shahabuddin @ Sukai vs State Of U.P.
2013 Latest Caselaw 603 ALL

Citation : 2013 Latest Caselaw 603 ALL
Judgement Date : 9 April, 2013

Allahabad High Court

Shahabuddin @ Sukai vs State Of U.P. on 9 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 1110 of 2013
 

 
Petitioner :- Shahabuddin @ Sukai
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ganga Prasad Mishra
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

This is second application for bail in Case Crime No.449 of 2012 under Sections 8/21, Narcotic Drug and Psychotropic Substances Act, 1985.

Allegedly 24 Grams of smack has been recovered from the possession of the applicant.

The applicant has earlier been convicted for commission of offence under the Narcotic Drug and Psychotropic Substances Act, 1985.

Accordingly, no ground for grant of bail is made out.

In view of above, this application for bail is dismissed.

Order Date :- 9.4.2013

A.Nigam

Download the LatestLaws.com Mobile App