RAHUL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant - Rahul Kumar is in judicial custody for the offence punishable under Sec. 8 read with Sec. 21 and Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.293 of 2025, registered at Police Station Doiwala, District Dehradun.

(2.) According to the First Information Report, on 13/11/2025, the applicant was coming. Seeing the police, he started walking fast. The police apprehended him on suspicion. The police recovered 105 gm. of heroin from a polythene bag kept in the right pocket of his pants. He was arrested at 13:30 hrs.

(3.) Heard Mr. Pawan Mishra, learned counsel for the applicant and Mrs. Sweta Badola Dobhal, learned Brief Holder for the respondent.