HASEEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant, Haseen (male), aged about 24 years, S/o Shakeel, R/o Village Nojli Nagal, PS Nagal, District Saharanpur, U.P., has filed the present bail application through his learned counsel. The learned AGA, representing the State of Uttarakhand, opposes the application.

(2.) The applicant has filed the present bail application in connection with Case Crime No. 735 of 2023, registered under Sec. 8/22C of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act), registered at Police Station Kotwali-Gangnahar, District Haridwar.

(3.) It has been submitted in the bail application that the applicant has been in custody since 18/12/2023 in connection with the present case. The applicant contends that the police, on the basis of mere suspicion, intercepted him and falsely implicated him in the alleged recovery of 550 injections of Tramadol without any independent witnesses. The FIR was lodged by SI Vikas Rawat at PS Gangnahar Roorkee, District Haridwar, alleging that the said recovery was made during a chance encounter.