SARDAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed for regular bail under Sec. 8 read with Sect ion 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985') in the case bearing FIR No. 8 of 2025, registered at police station Kempty, District Tehri Garhwal.

(2.) As per the First Information Report, on suspicion, the police party apprehended the applicant on 8/1/2025. He was searched. The applicant was found in possession of the contraband 'Charas' weighing 502 grams.

(3.) Heard Mr. Rajat Mittal, learned counsel for the applicant and Mr. Pankaj Joshi, learned AGA for the State.