MOHD. TAHIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.112 of 2024, under Ss. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station- Vanbhoolpura, District- Nainital. He has sought his release on bail.

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

(3.) According to the FIR, on 20/5/2024, 7.58 grams smack was allegedly recovered from the possession of the applicant.