WAKKAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Bail Application has been filed by the applicant for grant of regular bail in connection with the Case Crime No.1076 of 2022, registered with Police Station Kotwali Laksar, District Haridwar for the offence under Sec. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard Mr. Mohd. Safdar, learned counsel for the applicant through video conferencing and Ms. Shewali Joshi, learned Brief Holder for the State.

(3.) Mr. Mohd. Safdar, learned counsel for the applicant, submitted that according to the present matter, on 14/11/2022, 28.05 gram smack was recovered from the personal search of the co-accused-Mohabbat. Nothing was recovered from the possession of the present applicant. The name of the present applicant came into light on the statement of the co-accused Mohabbat. The co-accused Mohabbat has been granted bail by this Court. The present applicant is in custody since 27/12/2022, and, he is a permanent resident of District Haridwar.