GYAN PRAKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These two Bail Applications have been filed for grant of regular bail in connection with Case Crime No. 274 of 2023, registered at police station Haldwani, District Nainital under Ss. 8/21/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985').

(2.) These two Bail Applications have arisen from one crime number i.e. Case Crime No. 274 of 2023. Therefore, these two Bail Applications are being considered and decided by this common order.

(3.) As per FIR, informant Pankaj Joshi, Sub-Inspector, was on patrolling duty along with other police personnel. Two persons (applicants) were coming on a scooty. They were apprehended. At that time, one polythene was thrown by the pillion rider (applicant-Mahipal). Police party recovered 138.81 grams of smack from the said polythene. They were arrested at 18.25 hrs on 26/5/2023.