MOHAMMAD NAHID Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioner has put to challenge the F.I.R. No.0023 of 2025 dtd. 24/1/2025, under Sec. 8/21/29 of N.D.P.S. Act, 1985 registered at Police Station Bhagwanpur, District Haridwar.

(2.) Facts of the case in a nutshell are that on 24/1/2025 complainant/respondent no.3 along with other Police officers were involved in patrolling duty and they were going to village Sikraudha where they found a person was coming towards the village who after having seen the Police attempted to ran away; however, he was apprehended and from whose possession 19.05 gram smack was recovered and disclosed the name of the petitioner and thereafter a memo was prepare and an F.I.R. was lodged under the aforesaid Sec. .

(3.) Learned counsel for the petitioner submits that the petitioner has been named by the co-accused and no recovery has been made from him.