LALIT THAPA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.318 of 2022, under Ss. 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Banbhulpura, District Nainital. He has sought his release on bail.

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

(3.) This is the third bail application of the applicant. The first bail application was dismissed as withdrawn on 5/4/2023 and the second bail application was dismissed as withdrawn on 4/12/2023.