YOGESH SINGH BORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant 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.267 of 2025, registered at Police Station Banbhulpura, District Nainital.

(2.) According to the respondent, on 25/11/2025, the police saw a person (applicant) coming on a scooty. He was directed to stop the scooty. On suspicion, he was inquired. He told the police that charas is kept in the dikki of his scooty. The police recovered 918 gm. charas from the dikki. He was arrested at 14:56 hrs.

(3.) Heard Mr. M.K. Goyal, learned counsel for the applicant and Mrs. Rangoli Purohit, learned Brief Holder for the respondent.