MOHD. NADEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Mohd. Nadeem @ Raju Choura is in judicial custody in Case Crime No.135 of 2020, under Sec. 8/21/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station-Shyampur, District- Haridwar. He has sought his release on bail.

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

(3.) This is the second bail application. The first bail application, being BA1 No.1850 of 2022 was rejected on 1/5/2023.