ARJUN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.257 of 2023, under Ss. 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Bhagwanpur, District Haridwar, with related reliefs.

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

(3.) According to the FIR, on 28/4/2023, police recovered narcotic substances in commercial quantity from co-accused Salman. At the time of arresting, co-accused, Salman, revealed it to the police that 5-6 months prior to the date of recovery, he had brought those narcotic substances from the petitioner, who runs a chemist shop.