SUKHDEV SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sukhdev Singh, who is in judicial custody in connection with FIR/Case Crime No. 575 of 2025, under Ss. 8/20/60 of NDPS Act, registered at P.S. Kotwali Nagar Haridwar, District Haridwar, has sought his release on bail.

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

(3.) As per the prosecution case, at about 1:40 AM on 24/8/2025, the police party apprehended the accused Sukhdev Singh, who was present in his car near the HRDA fields, Haridwar. On inquiry, the accused appeared nervous and gave evasive replies. Due to suspicion, the police conducted a search of the vehicle, during which 3. 1.15 kg of charas was allegedly recovered from his possession.