MOHD. SHAHRUKH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Mohd. Shahrukh is in judicial custody in FIR/Case Crime No. 0077 of 2022, under Sec. 29 read with Sec. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Pulbhatta, District Udham Singh Nagar. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, on 4/6/2022, 77 grams smack was allegedly recovered from the two co-accused persons, who after arrest revealed that, they had brought the smack from the applicant.