SAEENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with the Case Crime No.379 of 2023, registered at police station Vikasnagar, District Dehradun under Sec. 8 read with Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985").

(2.) As per First Information Report dtd. 21/9/2023, informant-Sub Inspector Pankaj Kumar was busy in his patrolling duty along with other police personnel. Applicant was apprehended. They recovered 357 grams of charas from her possession. She was arrested.

(3.) Heard Mr. Ankur Sharma, learned counsel for applicant (through video conferencing) and Mrs. Manisha Rana Singh, learned A.G.A. for the State.