LAWS(UTN)-2023-6-48

SAGAR KASHYAP Vs. STATE OF UTTARAKHAND

Decided On June 23, 2023
Sagar Kashyap Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in respect of the First Information Report No.98 of 2023, registered at police station Pulbhatta, District Udham Singh Nagar under Sec. 8/18/27 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985').

(2.) According to the First Information Report, 113 grams of Opium and 1.5 Kg. of Poppy straw were recovered from the possession of the present applicant.

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