RAMESH SINGH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the second bail application moved on behalf of the Accused- Ramesh Singh Chauhan, who is in judicial custody in connection with FIR/Case Crime No.50/2020, u/s 8/20 of the NDPS Act, registered at P.S. Mori, District Uttarkashi.

(2.) The first bail application has been dismissed by this Court on merits vide order dtd. 10/9/2021.

(3.) As per the recovery memo, on 28/11/2020, when the police personnel were on patrolling duty and they reached near Lura-gaad, suddenly, the accused reached there; on being asked to stop, he began to run in opposite direction; by using the force, he was apprehended; on searching his bag, 2.050 kilograms of Charas was recovered.