JAAN ALAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Jaan Alam is in judicial custody in FIR/Case Crime No.0024 of 2022, under Ss. 8/21/60 of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Shyampur, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, on 31/1/2022, 45 gm smack was allegedly recovered from the possession of the applicant. The allegations are that the smack was also recovered from other co-accused.