MOHD. SALIM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Mohd. Salim is in judicial custody in FIR No. 385 of 2022, under Sec. 8/21/29 of Narcotic Drugs and Psychotropic Substances Act, 1985 ("the Act"), Police Station Banbhulpura, District- Nainital. He has sought his release on bail.

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

(3.) According to the FIR, 20.80 grams charas was allegedly recovered from the possession of the applicant on 19/11/2022.