AMIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Mohd. Amir is in judicial custody in FIR No.0122 of 2021, under Sec. 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Banbhoolpura, District Nainital. He has sought his release on bail.

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

(3.) This is the third bail application. The first bail application being BA1 No.1270 of 2021 was rejected on 15/11/2022 and the second bail application being BA2 No.55 of 2023 was rejected on 25/2/2023.