PRATAP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these bail applications arise from one and the same FIR, they are decided by this common order.

(2.) Applicants are in judicial custody in Case Crime/FIR No. 60 of 2023, under Sec. 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kotwali Bageshwar, District Bageshwar. They have sought their release on bail.

(3.) Heard learned counsel for the parties and perused the record.