SHAHJAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with the Case Crime No.646 of 2023, registered at police station Kotwali Laksar, District Haridwar under Sec. 8 read with Sec. 21(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985").

(2.) As per the First Information Report, on a secret information, the applicant was apprehended by the police party. They recovered 50 grams of Smack (Heroin) from the personal search of the present applicant. Applicant was arrested at 19.00 hrs. on 8/8/2023.

(3.) Heard Mr. Gaurav Singh, learned counsel for applicant and Mr. Pramod Tiwari, learned Brief Holder for the State.