SURAJ VAIDYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In compliance of this Court order dtd. 24/5/2023, Mr. Sundaram Sharma, S.H.O., Police Station Transit Camp, District Udham Singh Nagar is present in person before this Court.

(2.) The supplementary counter affidavit filed on behalf of the Investigating Officer in the Court today, same is taken on record.

(3.) Applicant Suraj Vaidya, who is in judicial custody in Case Crime / F.I.R. No. 249 of 2022, under Sec. 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Transit Camp, District Udham Singh Nagar has sought his release on bail.