RAKESH KOLI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in respect of First Information Report No.730 of 2022, registered at police station Rudrapur, District Udham Singh Nagar under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985').

(2.) As per the First Information Report dtd. 17/11/2022, 7 grams of smack (Heroin) was recovered from the possession of the applicant.

(3.) Heard Mr. Vikas Kumar Guglani, learned counsel for applicant and Mr. V.S. Rathore, learned A.G.A. for the State.