LAWS(UTN)-2023-8-57

ANISHA Vs. STATE OF UTTARAKHAND

Decided On August 17, 2023
Anisha Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicant Anisha @ Nishi is in judicial custody in Case Crime No. 10 of 2020, under Ss. 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Patel Nagar, District Dehradun.

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

(3.) According to the case, on 4/1/2020, a narcotic substance in commercial quantity was recovered from the applicant.