LAWS(UTN)-2024-5-72

RAEES Vs. STATE OF UTTARAKHAND

Decided On May 09, 2024
RAEES Appellant
V/S
STATE OF UTTARAKHAND Respondents

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 Raees @ Golu is in judicial custody in Case Crime No.203 of 2024, under Ss. 8/21/27A/29/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station- Kotwali Jwalapur, District- Haridwar. He has sought his release on bail.

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