LAWS(UTN)-2022-11-39

MOHBBAT Vs. STATE OF UTTARAKHAND

Decided On November 26, 2022
Mohbbat Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) The present Bail Application has been filed for grant of regular bail in connection with the First Information Report No.1076 of 2022, registered with Police Station Laksar, District Haridwar for the offence under Sec. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as, "the Act, 1985").

(2.) According to the present matter, on 14/11/2022, 28.05 gram Smack was recovered from the personal search of the applicant.

(3.) Heard Mr. Raj Kumar Singh, the learned counsel for the applicant and Mr. Pankaj Joshi, the learned Brief Holder for the State.