RAVI KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the second bail application moved on behalf of the accused-Ravi Kumar, who is in judicial custody in connection with FIR/Case Crime No.0067 of 2020, u/s 8/20/60 of the Narcotics Drugs & Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the N.D.P.S. Act') registered at P.S. Dharasu, District Uttarkashi.

(2.) The first bail application has been dismissed by this Court on merits vide order dtd. 8/7/2021.

(3.) As per the FIR on 12/12/2020 at about 18:57 hours, S.O. Vinod Prasad Thapliyal along with other police personnel was busy on routine checking of the vehicles; when they reached at Peepalmandi by-pass, the informer informed them that a person was coming from Chiniyalisaur Bazar by a vehicle bearing registration No.UK07-V-5720 towards Uttarkashi; on this information the police personnel apprehended the accused and after taking search, 3.840 Kg. of illegal Charas was recovered from the said vehicle; accordingly, recovery memo was prepared at the spot.