MUKESH S/O MAHENDRA SINGH R/O GRAM DHRUVPUR, PATTI SUKHRO TEHSIL-KOTDWAR, DISTRICT PAURI GARHWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) Applicant Mukesh, who is in jail in connection with Case Crime No. 89 of 2011, relating to offence punishable under Section 8/20 of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kotdwar, District Pauri Garhwal, has sought his release on bail.

(3.) The quantity of CHARAS said to have been recovered from the applicant is 956 gram, (less than one kg). Learned counsel for the applicant submitted that applicant has no criminal history.