ISLAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Islam is in judicial custody under Sec. 8 read with Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.842 of 2025, registered at Kotwali Laksar, District Haridwar.

(2.) The First Bail Application (No.1665 of 2025) was dismissed as withdrawn on 11/12/2025 granting liberty to the applicant to file a bail application before the concerned Court.

(3.) Learned Special Judge (NDPS Act), Haridwar has rejected the bail application of the applicant on 18/12/2025.