PANKAJ SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant- Pankaj Sharma 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.591 of 2025, registered at Kotwali Jawalapur, District Haridwar.

(2.) According to the First Information Report, on 9/10/2025, the applicant was apprehended by the police on suspicion. The police recovered 3.939 kg ganja from the bags of the applicant. He was arrested.

(3.) Heard Mrs. Prabha Naithani, learned counsel for the applicant and Mrs. Rangoli Purohit, learned Brief Holder for the respondent.