GURPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.356 of 2022, under Ss. 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station- Rudrapur, District- Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, on 3/6/2022, police intercepted a vehicle, a car, driven by the applicant and recovered narcotic substances in commercial quantity. The FIR records that the police party had left the police station at 5:30, in the evening. They intercepted the car of the applicant at 6:35 PM. The Circle Officer was called at the place of incident, who reached at 7:15 PM and after search at 8:00 PM, the applicant was arrested and information of his arrest was sent to his friend.