ABDUL SHAMI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Abdul Shami, who is in judicial custody in connection with FIR/Case Crime No. 108 of 2025, under Ss. 8/22/29 of NDPS Act, registered at P.S. Haldwani, District Nainital, has sought his release on bail.

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

(3.) According to the prosecution case, on 10/4/2025, during the search of the accused by the police party, 40 injections of Restigestic (Buprenorphine Hydrochloride Injection IP, 2 ml) were recovered from the possession of the present applicant.