MANISH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Manish Bisht Alias Manni is in judicial custody FIR/Case Crime No. 0614 of 2021, under Sec. 8/20/29/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station Patel Nagar, District Dehradun. He has sought his release on bail.

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

(3.) This is the second bail application. The first bail application, being BA1 No.506 of 2022, was rejected on 29/8/2022.