AMEER ALAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these bail applications arise from one and the same FIR, they are decided by this common order.

(2.) Applicants Ameer Alam and Mohd. Noman are in judicial custody in FIR No.360 of 2023, the applicant Ameer Alam is in judicial custody under Sec. 8/22 (C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("the Act), and the applicant Mohd. Noman is in judicial custody under Ss. 8/22 (c)/60 of the Act, Police Station Piran Kaliyar, District Haridwar. He has sought his release on bail.

(3.) Heard learned counsel for the parties and perused the record.