MOMIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Momin Alias Bona is in judicial custody in FIR No.0361 of 2022, under Sec. 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station Kotwali Roorkee, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, on 29/4/2022, while on patrolling duty, the police signalled a vehicle to stop. It is the applicant who was riding the motorcycle. When questioned, the FIR states that the applicant disclosed that he was carrying narcotic substances along with the co-accused. Subsequently, narcotic substances in commercial quantity were recovered from the bag, which the applicant was carrying.