GULZAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.529 of 2022, under Ss. 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Gangnehar, District Haridwar. He has sought his release on bail.

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

(3.) Counter affidavit is taken on record. IA No.1 of 2024 stands disposed of accordingly.