ALEEM 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.264 of 2022, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Ss. 8/21/29/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as, "the Act, 1985").

(2.) On 28/4/2022 at around 15.35 hrs., the informant Sub Inspector Harvindar Singh along with other police personnel were busy in checking of vehicles. The present applicant was apprehended and 42.74 g.m. smack was recovered from his personal search in the presence of the Circle Officer of Police.

(3.) Heard Mr. Tarun Pandey, the learned counsel for the applicant and Mr. T.C. Agarwal, the learned Deputy Advocate General for the State.