KULWANT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant Kulwant Singh is in judicial custody for the offence punishable under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in the First Information Report No. 94 of 2025, registered at Police Station Nanakmatta, District Udham Singh Nagar.

(2.) As per the First Information Report dtd. 10/5/2025, seeing the police, the applicant tried to run away. On suspicion, he was apprehended. He was searched. The police recovered 48 gm. smack (heroin) from a polythene, which was kept in his pocket. He was arrested.

(3.) Heard Mr. D.N. Sharma, learned counsel for the applicant and Mr. Pratiroop Pandey, learned Assistant Government Advocate for respondent.