NARAYAN SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This First Bail Application has been filed for grant of regular bail in connection with FIR No.212 of 2019, registered with Police Station Lalkua, District Nainital for the offence punishable under Section 8/21/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short as 'the Act, 1985').

(2.) An FIR was lodged by Sub-Inspector Jagbir Singh on 10.11.2019 at 20:30 hrs. with the allegations that he was checking vehicles along with other police officials on 10.11.2019. The applicant came there on Scooty No.UK04-Z 2273 without helmet. The police party stopped the applicant and directed to show the papers of the scooty. The applicant opened the dikki of the scooty from which 1.720 grams Charas (Contraband) was recovered. In spite of an endeavour, no independent witness could be secured. The applicant was arrested at 18:35 hrs.

(3.) Heard learned counsel for both the parties and perused the records.