SACHIN PANWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 45 of 2023, under Sec. 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Chamoli, District Chamoli. He has sought his release on bail.

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

(3.) According to the FIR, on 4/12/2023, 1.505 Kg. charas was allegedly recovered from the applicant, which was in the strips form.