RAJKUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with the Case Crime No.002 of 2023, registered at police station Kotwali Uttarkashi, District Uttarkashi under Sec. 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985").

(2.) As per FIR dtd. 19/1/2023, applicant was apprehended by the police. At that time, he was sitting in a car along with co-accused. 700 grams of charas was recovered from the personal search of the applicant.

(3.) Mr. Mukesh Kumar Kaparuwan, Advocate, contended that the applicant has been falsely implicated in the present matter. Nothing was recovered from the possession of the applicant. Mandatory provision of Sec. 50 of the Act, 1985 was not followed. Applicant has no criminal history. He is in custody since 19/1/2023, and, the alleged recovered contraband is in non-commercial quantity.