PRAHALD LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present bail application has been filed on behalf of the applicant, Prahlad Lal, aged 35 years, son of Deen Dayal, resident of Shrigaon, Dhauntari, Kotwali Uttarkashi, District Uttarkashi. The applicant is currently in judicial custody in connection with FIR No. 77 of 2024, registered at Police Station Rishikesh, District Dehradun, under Ss. 8/20/60 of the NDPS Act.

(2.) On 9/2/2024 at 14:20 hours, a police team led by Sub Inspector Satyendra Singh apprehended the applicant near Bhaniyawala Cross Sec. following an informer's tip-off that he was transporting illegal contraband. Upon stopping the applicant's pickup truck, bearing registration number UK 010 CA 1084, the police conducted a and recovered a bag containing several cylindrical pieces of suspected Charas from under the driver's seat. A drug detection kit was allegedly used at the scene to confirm the presence of Charas. The applicant was subsequently arrested, and the case was registered under the NDPS Act.

(3.) The contraband was sent for forensic analysis, and the FSL report dtd. 24/5/2024 confirmed that the sample tested positive for Charas. The charge sheet was filed against the applicant on 22/7/2024, and he has remained in custody since 10/2/2024. The applicant's bail plea was earlier rejected by the Special Judge (NDPS Act), District Dehradun, vide order dtd. 27/2/2024.