PARAS BOHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Paras Bohra is in judicial custody in FIR No.143 of 2022, under Ss. 8/21/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("the Act"), Police Station Kotwali Pithoragarh, District Pithoragarh. He has sought his release on bail.

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

(3.) According to the FIR, on 28/7/2022 17.02 grams smack was allegedly recovered from a vehicle driven by the applicant.