AJIM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Ajim Alias Bablu is in judicial custody in FIR No.255 of 2023, under Ss. 8, 21, 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act"), Police Station Kichha, District- Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, on 21/7/2023, 125.50 grams smack was allegedly recovered from the possession of the applicant.