HASAN DIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both the bail applications arise from the same FIR, they are heard together and are being decided by this common order.

(2.) Applicants Hasan Din and Juber are in judicial custody in Case Crime No.13 of 2024, under Ss. 8/15/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station- Thatyud, District- Tehri Garhwal. They have sought their release on bail.

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