DEEPAK KOLI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed on behalf of the applicant, Deepak Koli @ D.K. (male), aged about 23, S/o Shri Vasudev Koli, R/o near Sunrise School, Ward No. 24, who is in judicial custody in connection with FIR No. 21 of 2019 for the offence under Ss. 420/ 120-B of IPC and 66C and 66D of the I.T. Act, registered at P.S. Cyber Crime, District Dehradun.

(2.) Heard Mr. Prince Chauhan, learned Legal Aid for the applicant and Mr. S.C. Dumka, learned A.G.A. for the State and perused the record.

(3.) It was contended on behalf of applicant that in the present matter, 45 ampules of "Diazepam Injections"; 68 Pheniramina Maleate Injections and 15 Bupreorphine Injections have allegedly been recovered from his possession which were shown to have been kept in his bag. As per the schedule appended to in the Act, the recovered contraband named 'Diazepam Injection' falls under the commercial quantity whereas the contraband '15 Bupreorphine Injection' is just little above the commercial quantity.