JAAN ALAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This bail application under Sec. 439 of the Code of Criminal Procedure has been filed on behalf of the applicant, Jaan Alam, seeking bail in connection with FIR No. 132 of 2024, registered at Police Station Kotwali Manglaur, District Haridwar, for offences under Ss. 8/21(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act').

(2.) According to the FIR, on 27/2/2024 at around 20:40 hours, the police team led by Sub-Inspector Vikas Rawat was patrolling the area near Gurukul Narsan Barrier when they observed a Swift Dzire vehicle bearing registration no. UK-14J-4548 coming from Purkaji, Muzaffarnagar. Upon seeing the police party, the vehicle attempted to take a U-turn, raising suspicion.

(3.) The vehicle was intercepted, and upon inquiry, the driver identified himself as the applicant, Jaan Alam. A of the vehicle led to the alleged recovery of 257 grams of smack (excluding packaging) concealed in a cavity near the gear lever.