SHAMIM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Shamim is in judicial custody in Case Crime No. 499 of 2020, under Ss. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kotwali Manglore, District Haridwar. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, on 10/8/2020 smack was recovered from one Salman and Irfan. According to the FIR, they revealed that the applicant had given money to purchase the smack and they were to deliver the smack to the applicant.