BASANT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in connection with the First Information Report No.43 of 2023, registered at police station Pulbhatta, District Udham Singh Nagar under Sec. 8/20/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985').

(2.) As per FIR, informant Surendra Singh Rigwal, Sub-Inspector, was on patrolling duty along with other police personnel. On suspicion, applicant was apprehended. Total 541 grams of charas was recovered from the possession of the applicant. He was arrested at 20:10 hrs. on 25/2/2023.

(3.) Heard Mr. Sunder Singh Mehra, learned counsel for applicant and Mr. V.S. Rathore, learned AGA for the State.