VIRJU SINGH ALIAS BIRJU 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.75 of 2023, registered at police station Kelakhera, District Udham Singh Nagar under Sec. 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985').

(2.) As per the allegations of the First Information Report, 200 grams of charas was recovered from the possession of the present applicant.

(3.) Heard Ms. Anju Mehta, learned counsel for applicant and Mr. Pramod Tiwari, learned Brief Holder for the State.