BHASKAR BAJETHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The revisionist proposes to challenge the order dtd. 3/7/2023, passed in Miscellaneous Release Application No.184 of 2023, State of Uttarakhand Vs. Bhaskar Bajetha, which pertains to FIR No. 193 of 2022, under Ss. 8/21/27/29/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Pulbhatta, District Udham Singh Nagar, by the court of Special Judge, NDPS, District Udham Singh Nagar. By it, an application for release of a motorcycle, bearing registration no. UK04 AJ 9467 ("the vehicle'), has been rejected.

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

(3.) The revision is delayed by 254 days, as reported by the Registry.