LALIT CHAND ALIAS LALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is a Bail Application in connection with First Information Report No.203 of 2022 registered at police station Kotwali Pithoragarh, under Sec. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act 1985').

(2.) As per the First Information Report, 11.3 grams of smack was recovered from the personal search of the present applicant.

(3.) Heard Mr. Amit Kapri, learned counsel for applicant and Mrs. Manisha Rana Singh, learned A.G.A. for the State.