LAWS(UTN)-2023-1-29

JODHVEER SINGH Vs. STATE OF UTTARAKHAND

Decided On January 02, 2023
Jodhveer Singh Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicant Jodhveer Singh is in judicial custody in FIR No.316 of 2022, under Sec. 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kunda, 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 8/12/2022, 10.150 Kg ganja was allegedly recovered from the applicant.