AMIT CHAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Amit Chand is in judicial custody in FIR No. 20 of 2024, under Sec. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kotwali Jajerdewal, District Pithoragarh. He has sought his release on bail.

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

(3.) According to the FIR, on 12/3/2024, 10.60 grams smack was allegedly recovered from the possession of the applicant.