MOHD. SAMEER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-Mohd. Sameer is in judicial custody for the offence punishable under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.447 of 2025, registered at Kotwali Roorkee, District Haridwar.

(2.) The First Bail Application (No.2446 of 2025) and the Second Bail Application (No.330 of 2025) were dismissed as withdrawn granting liberty to the applicant to file afresh.

(3.) According to the First Information Report dtd. 3/12/2025, on 2/12/2025, the applicant was coming on a scooty (Registration No.UK17AA-2219). Seeing the police, he tried to run away but he slipped on the sand and fell. He was searched before the Circle Officer of police. The police recovered 50.27 gm of Smack from a polythene bag kept in the left pocket of his pants.