Shamim Ahmed,J. - (1.) The Court has convened through Video conferencing.
(2.) Heard learned counsel for the applicant as well as learned A.G.A. appearing for the State and perused the record.
(3.) This application has been filed seeking the release of the applicant on bail in Case Crime No. 0047 of 2021, u/s 8/20 of N.D.P.S. Act, 1985 (State of U.P. Vs. Amir @ Bhola), P.S.- Rasoolpur, District Firozabad.;