GOVIND SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Govind Singh is in judicial custody in Case Crime No. 42 of 2022, under Ss. 08/17 of the Narcotics Drugs and Psychotropic Substances (NDPS) Act, 1985, Police Station Barkot, District - Uttarkashi.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, 500 gm opium was recovered from the possession of the accused.