KAWALJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.197 of 2023, under Ss. 8/15/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Pulbhatta, District Udham Singh Nagar, with related reliefs.

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

(3.) According to the FIR, on 17/9/2023, the police was on patrolling duty. They spotted three persons in a Dhaba. When the police approached towards the Dhaba. A person started running away. He was followed, but somehow he could manage to escape from the place. The Police Constables Ravi Kant Shukla and Gajendra Singh, who had chased that person, later on told that he was the petitioner. Two persons were apprehended, and poppy straw was recovered from their possession.