SANNAWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Sannawar @ Sonu is in judicial custody in Case Crime No.38 of 2023, under Ss. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kotwali Gangnahar Roorkee, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, on 15/1/2023, 9.81 grams smack was alleged recovered from the possession of the applicant.