AMEER AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Ameer Ahmad @ Sehanshah Mama is in judicial custody in FIR No.339 of 2022, under Ss. 8/20/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act"), Police Station ITI, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, on 20/11/2022, police intercepted a motorcycle, which had become suspicious after spotting the police. Applicant was one of the occupants. When search was made, suddenly 1.016 Kg charas was recovered from the applicant