SHAHBAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Shahbaz is in judicial custody in Case Crime No.316 of 2021, under Ss. 8/21/29/60/27A of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Vikasnagar, District Dehradun. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record. Learned counsel for the applicant appeared through video conferencing.

(3.) According to the FIR, on 13/7/2021, 5.46 gm. smack was allegedly recovered from the co-accused and it is they who revealed the name of the applicant, as a person, from whom they purchased.