MOIN KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present bail application has been moved on behalf of the applicant, who is currently in judicial custody in connection with FIR/Case Crime No. 0016 of 2024, registered at Police Station Kotwali Almora, District Almora, under Ss. 8, 21, and 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the N.D.P.S. Act).

(2.) Heard Mr. Lalit Sharma, learned counsel for the applicant and Mr. Bhaskar Chandra Joshi, learned A.G.A. for the State of Uttarakhand and perused the record.

(3.) It is alleged in the first information report that on 3/3/2024, at about 18:10 p.m., a police party was conducting a routine patrol in the Almora region when they spotted a motorbike, from which 320 grams with wrapper and 317 grams without wrapper of smack were recovered from the possession of the applicant.