KIRSHNANAND MURARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant- Kirshnanand Murari is in judicial custody in Case Crime No. 153 of 2020, under Ss. 8 and 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, ("the Act"), Police Station Champawat (Chowki Chalthi), District Champawat. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, on 7/12/2020, 01 kg.300 gm. Charas was allegedly recovered from the applicant.