NISHAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-Nishan 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 Case Crime No.307 of 2025, registered at Police Station Khatima, District Udham Singh Nagar.

(2.) According to the First Information Report dtd. 26/10/2025, the applicant was coming on a motorcycle (Registration No.UK06BC7965). Seeing the police, he tried to run away. He was apprehended. The police recovered 09.04 gm smack from his possession. He was searched by the police. He was arrested at 16:50 hrs.

(3.) Heard Mr. Mani Kumar, learned counsel for the applicant and Mr. Deepak Bhardwaj, learned Brief Holder for the respondent.