GULNAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.415 of 2023, under Ss. 8/21/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Jaspur, District Udham Singh Nagar, with related reliefs.

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

(3.) According to the FIR, 7.15 grams smack was recovered from the possession of the co-accused, who then revealed that he works for the petitioner, and after selling the smack, he deposits the money with the petitioner.