TAUFEEQ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.96 of 2024, under Ss. 8/21(b)/29/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), 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 6/2/2024, 68 grams smack was allegedly recovered from the possession of the applicant.