HUKUM SINGH DANU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Rejoinder Affidavit is taken on record. Miscellaneous Application, IA No.2 of 2024, stands disposed of, accordingly.

(2.) Applicant Hukum Singh Danu is in judicial custody in FIR No.0001 of 2023, under Ss. 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station Tharali, District Chamoli. He has sought his release on bail.

(3.) According to the FIR, on 4/1/2023, 9.402 Kgs charas was recovered from the applicant, which he was holding in a bag.