LALTA PRASAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both the bail applications arise from the same FIR, they are being decided by this common order.

(2.) Applicants Lalta Prasad and Shanti Swaroop are in judicial custody in Case Crime No.4 of 2023, under Ss. 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Pulbhatta, District-Udham Singh Nagar. He has sought his release on bail.

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