ANIKET CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody for the offence punishable under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No. 1269 of 2025, registered at Kotwali Laksar, District Haridwar.

(2.) According to the First Information Report, on 10/12/2025, the police saw the applicant. Applicant tried to throw a polythene after seeing the police. He was searched. The police recovered 11 gm. smack from his polythene. He was arrested at 23:25 hrs.

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