AAKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants Aakash and Amit Chandel are in judicial custody in FIR No.101 of 2023, under Sec. 8/22/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station Piran Kaliyar, District Haridwar. They have sought their release on bail.

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

(3.) According to the FIR, on 5/3/2023, narcotic substances in commercial quantity were recovered from the possession of the applicant.