RAJEEV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Rajeev is in judicial custody in FIR No.57 of 2023, under Ss. 8/22/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station Pulbhatta, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, on 18/3/2023, police was on patrolling duty. At 9:45 PM, they spotted a three-wheeler. The police signalled the three wheeler to stop, but the driver of the vehicle tried to turn the three wheeler and moved it in another direction, but he could not do so. He was apprehended. From the dickey of the three wheeler, narcotic substances in commercial quantity were recovered.