NARAYAN SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Second Bail Application has been filed for grant of regular bail in connection with the Case Crime No.212 of 2019, registered at police station Lalkuan, District Nainital under Sec. 8/21/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985").

(2.) First Bail Application (BA1 No.2787 of 2019) was rejected on 27/2/2020.

(3.) As per the case of the prosecution, Sub-Inspector Jagbir Singh, informant, was busy in patrolling duty along with other police personnel on 10/11/2019. Applicant came there on Scooty No.UK04-Z 2273 without a helmet. Applicant was apprehended by the police party. He was directed to show the papers of the scooty. Applicant opened the dikki of the scooty from which 1 Kg.720 grams Charas was recovered. In spite of an endeavour, no independent witness could be secured. Applicant was arrested at 18.35 hrs.