LAWS(ALL)-2013-8-131

ASVAR ALI Vs. UNION OF INDIA

Decided On August 02, 2013
Asvar Ali Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Case called out in the revised list. Heard learned Counsel for the accused-applicant and the learned A.G.A.

(2.) The present bail application has been filed for enlarging accused applicant Asvar Ali on bail in Case Crime No. Nil of 2012 under sections 9A, 25A and 43 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short NDPS Act), Police Station Custom Vibhag. District Bareilly.

(3.) Learned Counsel for the accused-applicant contended that the accused-applicant is in jail since 28.1.2012. It is admitted that the report of the Chemical Examiner which had been filed by the learned A.G.A. supports the version of the prosecution that 'controlled substances' is alleged to have been recovered from the possession of the applicant.