PANKAJ SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Pankaj Singh 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 Case Crime No.206 of 2025, registered at Police Station Dineshpur, District Udham Singh Nagar.

(2.) According to the First Information Report dtd. 29/11/2025, the applicant and co-accused Santosh Singh were coming on a motorcycle (Registration No.UK06BN2974). Co-accused Santosh Singh was driving the said motorcycle and the applicant was a pillion rider. Seeing the police, they tried to run away. They were apprehended by the police. Co-accused Santosh Singh was searched by the police. The police recovered 131 gm. of smack from a polythene bag kept in his jeans. The applicant Pankaj Singh told the police that he and Santosh Singh go to Sitarganj and after taking contraband from Sitarganj, they sell in Dineshpur and Gadarpur. They were arrested at 17:15 hrs.

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