AHATSHAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant is in judicial custody for the offence under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.646 of 2025, registered at Police Station Manglaur, District Haridwar.

(2.) According to the First Information Report dtd. 23/9/2025, the police apprehended the applicant and recovered 15.05 gm. smack from his possession.

(3.) Heard Mr. Gaurav Singh, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for respondent.