GAJENDRA SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR/Case Crime No. 248 of 2023, under Sec. 8/22C/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kotwali Manglour, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, narcotic substance in commercial quantity was recovered from the co-accused Ravindra Kumar. He revealed that he had brought the narcotic substance from the applicant.