PRABHAT SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since all these bail applications arise from the same FIR, they are being decided by this common order.

(2.) Applicants-Prabhat Singh Bisht, Piyush Khadayat and Deepak Pandey are in judicial custody in FIR/Case Crime No. 190 of 2021, under Ss. 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("the Act"), Police Station Kichha, District Udham Singh Nagar. Applicant-Pradeep Singh Fartiyal is in judicial custody in FIR/Case Crime No. 190 of 2021, under Ss. 29 read with Sec. 8/20 of the Act, Police Station Kichha, District Udham Singh Nagar. They have sought their release on bail.

(3.) According to the FIR, on 12/6/2021 two cars were intercepted. One was Honda Amaze driven by co-accused Vipul Shaila, in which applicant-Piyush Khadayat was co-passenger. Another car was Wagon R being driven by applicant-Prabhat Singh Bisht and in it Deepak Pandey was co-passenger. The applicants at the time of interception revealed that they had charas. They were told their rights to be searched before a Magistrate or Gazetted Officer. Circle Officer, Police reached at the spot. Thereafter, when the search was made, from Honda Amaze Car 1.094 Kg Charas and from Wagon R Car 6.914 Kg Charas was recovered. The applicants were arrested.