DEEPAK KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Deepak Kumar is in judicial custody in Case Crime No.809 of 2021, under Ss. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the Act"), Police Station Kotwali Bhagwanpur, District Haridwar. He has sought his release on bail.

(2.) According to the case, on 16/12/2021, 13.95 gram Smack was recovered from the possession of the applicant.

(3.) Heard learned counsel for the parties through video conferencing and perused the record.