SHAH ALAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in respect of Case Crime No.404 of 2023, registered at Police Station Kotwali Laksar, District Haridwar under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985").

(2.) According to the allegations of the First Information Report, 12.05 grams of smack (Heroin) was recovered from the possession of the present applicant on 8/5/2023.

(3.) Heard Mr. Gaurav Kandpal, learned counsel for the applicant through video conferencing and Mr. Dinesh Chauhan, learned Brief Holder for the State.