MOHD. SHAHRUKH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay in filing counter affidavit is taken on record. Counter affidavit is taken on record. Delay Condonation Application IA No.1 of 2023 stands disposed of, accordingly.

(2.) Applicant Mohd. Shahrukh @ Bidi is in judicial custody FIR/Case Crime No. 169 of 2022, under Sec. 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station Vanboolpura, District Nainital. He has sought his release on bail.

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