SONU SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-accused-Sonu Saini is in custody in connection with Case Crime No. 48 of 2021, registered with Police Station Shyampur, District Haridwar under Ses. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Learned counsel appearing for the State requested 15 days time to file objection(s) to the third bail application.

(3.) List this case on 1/3/2023.