CHAIN SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in custody in connection with the First Information Report No.04 of 2022, registered at police station Purola, District Uttarkashi under Sec. 8 read with Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985').

(2.) A Short Term Bail Application has been filed by the applicant ' accused Chain Singh Rana on the ground that the date of marriage of his son is fixed on 3/7/2023.

(3.) Heard Mr. R.V.S. Khokher, learned counsel for applicant and Ms. Manisha Rana Singh, learned A.G.A. for the State.