RAVI NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 38 of 2023, under Ss. 8/22/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Ramnagar, District Nainital. He has sought his release on bail.

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

(3.) This is second bail application of the applicant. His first bail application was dismissed as withdrawn on 6/1/2025.