DHIRENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Dhirendra Singh @ Badshah is in judicial custody in FIR No.753 of 2022, under Ss. 8/21/27(a) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (the Act), Police Station Rishikesh, District Dehradun. He has sought his release on bail.

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

(3.) According to the FIR, on 15/12/2022, 36.30 grams smack was allegedly recovered from the applicant.