MANAVVAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Manavvar is in judicial custody in FIR No.93 of 2022, under Ss. 8/21/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the Act"), Police Station Bhagwanpur, District Haridwar. He has sought his release on bail.

(2.) According to the FIR, on 27/1/2022, 14 gram Smack was recovered from the possession of the applicant.

(3.) Heard learned counsel for the parties through video conferencing and perused the record.