RIHAN ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with the Case Crime No.0265 of 2023, registered at police station Bahadrabad, District Haridwar under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985").

(2.) As per the First Information Report, the informant-Ashok Sirswal, Sub Inspector, alongwith other police personnel was busy in checking the vehicles on 26/6/2023. On suspicion, applicant was apprehended. He was searched by the police party. The police party recovered 71.10 grams of smack (Heroin) from his personal search. He was arrested at 21.45 hrs.

(3.) Heard Mr. Mohd. Safdar, learned counsel holding brief of Mr. Gaurav Singh, learned counsel for the applicant and Mr. Rakesh Negi, learned Brief Holder for the State.