PRATAP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-Pratap Singh is in judicial custody for the offence under Sec. 8 read with Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.24 of 2025, registered at Police Station Mukteshwar, District Nainital.

(2.) According to the First Information Report dtd. 2/11/2025, the applicant was apprehended by the police on suspicion. He was searched. The police recovered 433.5 gm. charas from his possession. He was arrested.

(3.) Heard Mr. Aditya Purohit, learned counsel for the applicant and Mr. Sandeep Sharma, learned Assistant Government Advocate for the respondent.