AMAN FARAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed by the applicant for grant of regular bail in connection with the First Information Report No.546 of 2021, registered at Police Station Haldwani, District Nainital. Applicant is in judicial custody for the offence under Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) As per the allegations in the First Information Report dtd. 10/10/2021, while informant Sub-Inspector Ravindra Singh Rana was on patrolling duty along with other police personnel, in order to maintain law and order, co-accused Vatslya Bisht was apprehended by the police party. At that time, he was sitting in a car. 51.15 grams smack was recovered from his car. At the time of the said recovery, co-accused Vatslya Bisht stated that he buys smack from the present applicant.

(3.) Heard Mrs. Sheetal Selwal, learned counsel for the applicant and Mr. S.T. Bhardwaj, learned Deputy Advocate General for the State.