MANJEET KUMAR KAMBOJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 7 of 2024, under Sec. 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station Gadarpur, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, on 4/1/2023, 3.325 Kg. charas in a strip from were recovered from the applicant.