SHANU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Shanu @ Raja @ Langda is in judicial custody in FIR No. 286 of 2022, under Sec. 8/22/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Banbhulpura, District Nainital. He has sought his release on bail.

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

(3.) According to the case, on 2/9/2022, Narcotic substances in commercial quantity in the form of various injections was recovered from co-accused Roshan. It is the prosecution case that the co-accused revealed the name of the applicant, who happened to be her son, as the person, who get her available those narcotic substances injections.