LAVAKUSH VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with the Case Crime No.355 of 2020, registered at police station Patel Nagar, District Dehradun.

(2.) Applicant is in judicial custody under Sec. 8 read with Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985").

(3.) As per the prosecution case, the informant 'Sub Inspector Naveen Joshi was checking the vehicles along with other police personnel on 12/10/2020. They saw the applicant coming, who had a black colored plastic polythene in his hand. Seeing the police, he started going back. On suspicion, he was apprehended. While asking his name and address, the reason for his running away was asked. He told that he had drug capsules. An information was given to Mr. Anuj Kumar, Circle Officer of Police, from the mobile phone of the informant. Mr. Anuj Kumar, Circle Officer, reached the spot. Applicant was searched in front of him. 560 capsules were recovered from his polythene. In spite of an endeavour, no public witness could be secured. After usual investigation, a charge-sheet was laid before the competent court. According to the prosecution, Tramadol was recovered from the applicant's polythene. The total weight of the said recovered Psychotropic Substances was 336 grams.