RESHMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of Case Crime No.250 of 2023, under Ss. 8/21/29/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Pulbhatta, District Udham Singh Nagar, with related reliefs.

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

(3.) According to the FIR, on 10/11/2023, suspecting the movements of co-accused Faeem Khan, he was apprehended, and from his possession, 608 grams smack was recovered. He then revealed that he had brought the smack from the petitioner