MAISAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioner has put to challenge the F.I.R. No.0148 of 2025 dtd. 19/4/2025, under Sec. 8/22 of N.D.P.S. Act, 1985 registered at Police Station-Kotwali Roorkee, District Haridwar.

(2.) Facts of the case in a nutshell are that the co-accused namely Imran, when arrested by the Police confessed his guilt and disclosed the name of the petitioner in respect to the alleged offence.

(3.) Learned counsel for the petitioner submitted that the petitioner is a lady aged about 40 years, who is a house wife, having no criminal background and she is involved in the instant case only on the statement of co-accused Imran, who when arrested took the name of the petitioner thus involving her with the present case.