SAVEJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with the First Information Report No.0155 of 2023, registered with Police Station Vikasnagar, District Dehradun for the offence under Sec. 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "the Act, 1985").

(2.) According to the First Information Report dtd. 23/5/2023, on 22/5/2023 at 18:30 hrs, 210 gram of Charas was recovered from the motorcycle of the applicant.

(3.) Heard Mr. Ankur Sharma, learned counsel for applicant and Ms. Manisha Rana Singh, learned A.G.A. assisted by Mr. P.S. Uniyal, learned Brief Holder for State.