ARMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985') in connection with the Case Crime No.562 of 2023, registered at police station Jwalapur, District Haridwar.

(2.) As per the First Information Report dtd. 1/8/2023, informant-Sudhanshu Kaushik, Sub Inspector, received a secret information. Applicant was apprehended by the informant and other police personnel. Policy party recovered 18 grams of smack from the personal search of the present applicant. Applicant was arrested at 20:30 hrs.

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