SHAHANZAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present bail application has been moved on behalf of the applicant. The applicant is presently in judicial custody in connection with FIR No.32 of 2024, registered at Police Station Doiwala, District Dehradun, under Ss. 8 and 22 of Narcotic Drugs and Psychotropic Substances (hereinafter referred to N.D.P.S. Act).

(2.) Heard Mr. Navneet Kaushik, learned counsel for the applicant and Mr. K.S. Bora, learned Deputy Advocate General assisted by Mr. J.P. Kandpal, learned Brief Holder for the State.

(3.) As per first information report it is alleged that on 30/1/2024 at about 12:30 p.m. police party was carrying out the routine checking and upon an information of the informant (whose identity and name has not been disclosed), the police team was informed that an Alto car was involved in some illegal activities. The police team after having spotted the said Alto car surrounded it and asked the driver to come out of the car.