WASEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Lalit Sharma, Advocate, for the applicant.

(2.) Mr. Dinesh Chauhan, Brief Holder, for the State of Uttarakhand.

(3.) The present bail application has been preferred by the applicant for his alleged involvement in the commission of the offences under Ss. 8/21 and 29 of the NDPS Act, which was registered as Case Crime No. 135 of 2020, at Police Station Shyampur, District Haridwar.