SALMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in connection with Case Crime No. 15 of 2023, registered at Police Station Manglaur, District Haridwar for the offence under Ss. 8/21, 27-A and Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard Mr. Gaurav Singh, learned counsel for the applicant and Mr. S.S. Adhikari, learned Deputy Advocate General for the State.

(3.) According to the First Information Report, on 3/1/2023, co-accused Waseem and co-accused Istkar were apprehended by the police and 22.56 grams of smack and 16.25 grams of smack were recovered from them respectively. Both of them told during their interrogation that they had purchased the said smack from the present applicant.