SHIVA KUMAR Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) Applicant is in judicial custody in NCB Crime No. iii/N.C.B./Dehradun/seez/5/22 under Sec. 8/22 (c)/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station N.C.B. Dehradun, District Dehradun. He has sought his release on bail.

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

(3.) According to the complaint of NCB, narcotic substance in commercial quantity was recovered from the room of the applicant on 26/9/2022.