MOHIT KANDPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with the First Information Report No.286 of 2023, registered at police station Mukhani, District Nainital.

(2.) Applicant is in judicial custody under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985").

(3.) As per the First Information Report dtd. 11/10/2023, informant ' Shivendra Singh Negi, the Sub-Inspector, was present on his patrolling duty along with other police personnel. On suspicion, applicant was apprehended. Police party recovered 34 grams smack (Heroin) from his possession. He was arrested at 14:45 hours.