BAL CHAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant Bal Chand is in custody in Crime No. 02 of 2018 under Section 8 r/w Section 18 of the Narcotics, Drugs and Psychotropic Substances Act, 1985 at Patwari Chouki Netwar, District Uttarkashi. The applicant has sought his release on bail.

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

(3.) According to the case, on 12.05.2018, officers from the Narcotics Control Bureau, including the Revenue Sub-Inspector, visited Village Nuranu. There they found that Opium Poppy was being cultivated. The fields were recorded in the names of many tenure holders including the present applicant. The raiding team took 100 grams sample from each field and destroyed the crop.