MOHD. KAMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in connection with the First Information Report No.120 of 2023, registered at Police Station Vanbhoolpura, District Nainital for the offence under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985').

(2.) As per the allegations of the First Information Report, 7.82 grams of smack was recovered from the possession of the present applicant.

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