FIROZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Firoz is in judicial custody in FIR/Case Crime No. 570 of 2023, under Sec. 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kotwali Roorkee, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, on 17/9/2022, narcotic substance in commercial quantity was allegedly recovered from the possession of the applicant. It is the case that the applicant was apprehended from a mohalla lane.