SHOKINDAR KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed for regular bail in connection with the Case Crime No. 127 of 2024, registered at police station Kunda, District Udham Singh Nagar.

(2.) The applicant - Shokindar Kumar alias Shokendra Kumar is in judicial custody under Sec. 8/22/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) According to the First Information Report, the present applicant and one co-accused Kunwarpal were apprehended by the police party on 3/4/2024 and recovered Buprenorphine injections and Diazepam injections from the possession of the present applicant and co- accused Kunwarpal. The inventory report was prepared on the spot.