PAWAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Bail Application has been filed by the applicant for grant of regular bail in connection with the First Information Report No. 05 of 2023, registered with Police Station Kelakhera, District Udham Singh Nagar for the offence under Ses. 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "the Act, 1985").

(2.) Heard Mr. Vikas Anand, learned counsel for the applicant and Mr. B.P.S. Mer, learned Brief Holder for the State.

(3.) According to the First Information Report, on 6/1/2023, 29.50 gram smack was recovered from the personal search of the present applicant - accused.