SATYAM SAH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Satyam Sah is in judicial custody in FIR/Case Crime No.39 of 2022, under Ss. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("the Act"), Police Station Kotwali Almora, District Almora. He has sought his release on bail.

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

(3.) It is argued that the co-accused having similar role has already been enlarged on bail. It is a case of joint recovery.