LAWS(UTN)-2022-2-40

RAMESH SINGH MEHRA Vs. STATE OF UTTARAKHAND

Decided On February 15, 2022
Ramesh Singh Mehra Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicant Ramesh Singh Mehra, is in judicial custody, in FIR No. 5 of 2021, under Ss. 8/20/60 of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Chaukhutiya, District Almora. He has sought his release on bail.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) According to the FIR on 19/2/2021 at about 11:55 in the night, the police party spotted a motorcycle. The motorcycle driver sensing fear, tried to run away while leaving bag on the road. He was apprehended. The motorcycle was being followed by a car driven by the applicant. It was also intercepted. One of the occupants of the car managed to escape. The applicant was apprehended and from the tool box of the car 1.86 kg charas was recovered.