SHAUKEEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Bilal Ahmed, learned counsel for the applicant (through video conferencing) and Mrs. Manisha Rana Singh, learned A.G.A. for the State on the Short Term Bail Application (IA No. 05 of 2023).

(2.) Applicant- Shaukeen alias Khaddar is in judicial custody under Ss. 8/22/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in connection with the Case Crime No. 333 of 2022, registered at police station Kotwali Jawalapur, District Haridwar.

(3.) Mr. Bilal Ahmed, Advocate, submits that the applicant is suffering from Gangrene and other various diseases.