SAKIB AZAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sakib Azam is in judicial custody in Case Crime No.0471 of 2022, under Sec. 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station- Ramnagar, District- Nainital. He has sought his release on bail.

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

(3.) According to the FIR, on 2/11/2022, police suspected two persons, who were exchanging some articles. When they spotted police, they wanted to run away, but the applicant, who had a bag with him, was apprehended. He revealed that he had narcotic substance injections with him. The recovery memo records that narcotic substances, in commercial quantity, was recovered from the possession of the applicant.