RAKSHIT PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Rakshit Pandey is in judicial custody in FIR No.633 of 2021, under Ss. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the Act"), Police Station Haldwani, District Nainital. He has sought his release on bail.

(2.) According to the case, on 6/12/2021, 8.30 gram Smack was recovered from the possession of the applicant.

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