SHANTANU KUMAR SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in the Case Crime No. 125 of 2024, registered at police station Shyampur, District Haridwar.

(2.) The applicant - Shantanu Kumar Saini is in judicial custody for the offence under Sec. 8/21/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The police party apprehended the applicant - accused on 20/11/2024 and recovered 29 grams of smack from his possession.