NITIN JAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Nitin Jain is in judicial custody in FIR No.0490 of 2022, under Ss. 120-B, 274, 275, 276, 409, 420 IPC, Police Station Gangnehar, District-Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, certain raw materials and medicines were recovered in the presence of Drug Inspector from the godown of the applicant.