MAHTAB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant Mahtab is in custody in Case Crime No. 08 of 2020 under Section 8 r/w Section 20 of the Narcotics, Drugs and Psychotropic Substances Act, 1985 at Police Station-Piran Kaliyar, District Haridwar. 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 11.01.2020, 08 Kg. Gaanja was recovered from the possession of the applicant.