MUKESH CHANDRA JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody FIR/Case Crime No. 21 of 2024, under Sec. 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station Lohaghat, District Champawat. He has sought his release on bail.

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

(3.) According to the FIR, on 24/4/2024, 1.362 Kg. charas was allegedly recovered from the possession of the applicant.