SAJID ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-Sajid Ali is in judicial custody for the offence punishable under Sec. 8 read with Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.1001 of 2025, registered at Kotwali Laksar, District Haridwar.

(2.) According to the First Information Report dtd. 12/10/2025, on 11/10/2025, the police apprehended the applicant on suspicion. He was searched. The police recovered 270 Tablets of Alprazolam from his possession. The total weight of the recovered tables was 51.3 gms. The applicant was arrested at 21:40 O'Clock.

(3.) Heard Mr. Gaurav Singh, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.