AMIR KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985') in connection with the Case Crime No.320 of 2023, registered at Police Station Sahaspur, District Dehradun.

(2.) As per the First Information Report, on 4/12/2023, the police party recovered 6.40 grams Smack (Heroin) from the possession of the present applicant.

(3.) Mr. Ankur Sharma, Advocate, contended that the applicant is an innocent person. He has been falsely implicated in the present matter. Nothing was recovered from his possession. He is not a previous convict. He is a permanent resident of District Dehradun, therefore, there is no chance of his absconding, and, the alleged recovered contraband is in non - commercial quantity.