PRINCERAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.740 of 2023, under Ss. 8, 21, 29, 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station- Patel Nagar, District- Dehradun. He has sought his release on bail.

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

(3.) According to the FIR, on 30/12/2023,, smack and cocaine, in less than commercial quantity, was allegedly recovered from the possession of co-accused, who revealed that they had purchased such substance from the applicant and one more co-accused.