SHAVEJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This bail application has been filed for grant of regular bail in connection with FIR No. 0272 of 2021, registered with Police Station Kathgodam, District Nainital, for the offence under Sec. 8/21 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act, 1985'),

(2.) On 25/11/2021, the informant, Sub Inspector, Bhuwan Singh Rana along with other police personnel were on patrolling duty. The applicant was apprehended. At the spot, 9.40 gram Smack was recovered from his possession.

(3.) Heard Ms. Sheetal Selwal, the learned counsel for the applicant and Mr. Lalit Miglani, the learned A.G.A for the State through video conferencing.