SHAHNAWAZ AHMED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both the bail applications arise from the same FIR, they are being decided by this common order.

(2.) Applicants Shahnawaz Ahmed and Nasir Ahmed are in judicial custody in Case Crime No.0002 of 2023, under Ss. 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station Bhatronjkhan, District- Almora. They have sought their release on bail.

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