WASEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This bail application has been filed for grant of regular bail in connection with the First Information Report No.193 of 2022, registered with Police Station Piran Kaliyar, District Haridwar for the offence under Sec. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as, "the Act, 1985").

(2.) On 16/4/2022, at 18.35 hrs., on the secret information, the present applicant was apprehended and 164 g.m. smack was recovered from his personal search in presence of the Circle Officer of Police.

(3.) Heard Mr. Shariq Khurshid, the learned counsel holding brief of Mr. Gaurav Singh, the learned counsel for the applicant and Mr. Lalit Miglani, the learned AGA for the State.