HARPREET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with the Case Crime No.90 of 2023, registered at police station Chorgalia, District Nainital.

(2.) The applicant is in judicial custody under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985").

(3.) As per the First Information Report dtd. 20/12/2023, the police party recovered 32.2 gram Smack (Heroin) from the possession of the present applicant.