AKIL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Akil is in judicial custody in FIR No.961 of 2021, under Ss. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the Act"), Police Station Kotwali Laksar, District Haridwar. He has sought his release on bail.

(2.) According to the case, on 24/12/2021, 24.85 gram Smack was recovered from the possession of the applicant.

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