ADIL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in respect of First Information Report No. 165 of 2023, registered at police station Kashipur, District Udham Singh Nagar under Sec. 8 read with Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985').

(2.) As per FIR dtd. 26/3/2023, on suspicion, applicant was apprehended. Total 25 injections of 2 ml of Tramadol were recovered from the possession of the present applicant.

(3.) Heard Mr. Abhishek Verma, learned counsel for the applicant and Mr. Pramod Tiwari, learned Brief Holder for the State.