HASIB 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.236 of 2023, registered at Police Station Haldwani, 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 dtd. 3/5/2023, 68 grams of smack (Heroin) was recovered from the possession of the present applicant.

(3.) Heard Mr. Gaurav Kandpal, learned counsel holding brief of Ms. Priyanka Agarwal, learned counsel for applicant and Mr. Dinesh Chauhan, learned Brief Holder for the State.