STATE OF UTTARAKHAND Vs. RAHULA

JUDGEMENT

(1.) Applicant-Rahul is in judicial custody in Case Crime No.437 of 2022, under Ss. 8/21/27(a)/60 of the Narcotic Drugs and Psychotropic Substances, 1985, Police Station Nehru Colony, District Dehradun. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record. Learned counsel appeared through video conferencing.

(3.) According to the FIR, on 22/11/2022 smack was recovered from the co-accused.