NARAYAN SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is a Short-Term Bail Application. The applicant has filed the Second Bail Application (No. 64 of 2020) in connection with the First Information Report No. 212 of 2019, registered with Police Station Lalkuan, District Nainital for the offence under Sec. 8/21/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) The case of the applicant, in the short term bail application, is that the wife of the applicant is suffering from mental disorder. Copies of the medical documents have been filed.

(3.) The learned counsel for the State had requested time to verify the copies of the medical documents, filed by the applicant.