DILSHAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay in filing counter affidavit is condoned. Counter affidavit is taken on record. Delay Condonation Application, IA No.1 of 2024, stands disposed of, accordingly.

(2.) Applicant is in judicial custody in FIR No.0700 of 2023, under Sec. 8/22C of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station Kotwali Gangnahar, District Haridwar. He has sought his release on bail.

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