NASEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Naseem is in judicial custody for the offence punishable under Sec. 8 read with Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.406 of 2025, registered at Police Station Bhagwanpur, District Haridwar.

(2.) The First Bail Application (No.2332 of 2025) was dismissed as withdrawn on 19/12/2025 granting liberty to the applicant to file afresh.

(3.) According to the First Information Report, on 22. 11.2025, the police were patrolling. The applicant was apprehended on suspicion. He tried to throw away the article kept in his polythene. He was searched. The police recovered 113 gm. charas from the said polythene. He was arrested at 13:20 hrs.