JEEVAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-Jeevan Kumar is in judicial custody for the offence under Sec. 8 read with Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.489 of 2025, registered at Police Station Kashipur, District Udham Singh Nagar.

(2.) According to the First Information Report dtd. 5/12/2025, on 4/12/2025, three persons were coming on a motorcycle. The applicant was driving the said motorcycle. Seeing the police, he tried to turn the motorcycle. The motorcycle fell down. They were apprehended by the police. Applicant had kept a sack on the motorcycle. The police recovered 6.200 Kg Ganja from his sack. He was arrested at 00.25 hrs.

(3.) Heard Ms. Ashwarya Thapliyal, learned counsel appearing for the applicant and Mrs. Sweta Badola Dobhal, learned Brief Holder for the respondent.