RAMESHWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant Rameshwar is in judicial custody for the offence punishable under Sec. 8 read with Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, Act, 1985 ) in Case Crime No.262 of 2025, registered at Police Station Gadarpur, District Udham Singh Nagar.

(2.) According to the First Information Report, on suspicion, the applicant was apprehended by the police on 13/9/2025. He was searched. The police recovered 405 gm. charas from a polythene, which was kept in his pocket. He was arrested.

(3.) Heard Mr. Basant Singh, learned counsel for the applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for respondent.