VIJAY KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant is in judicial custody for the offence under Sec. 8 read with Sec. 21 and Sec. 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in Case Crime No.274 of 2025, registered at Police Station Bahadrabad, District Haridwar.

(2.) The First Bail Application (No.2333 of 2025) was dismissed as withdrawn on 12/12/2025 granting liberty to the applicant to file afresh.

(3.) According to the First Information Report dtd. 6/7/2025, the police recovered 1.042 kg. smack from the possession of the co-accused Mursalin. He was arrested at 22:00 hrs. on 5/7/2025. The name of the present applicant Vijay Kumar came to light in the confessional statements of the co-accused Mursalin. The co-accused Mursalin told the police that he had received the recovered smack from Vijay.