TRILOK CHANDRA ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Trilok Chandra Arya is in judicial custody for the offence punishable under Sec. 8 read with Sec. 20 and Sec. 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in Case Crime No.127 of 2025, registered at Police Station Pantnagar, District Udham Singh Nagar.

(2.) In the night of 20/7/2025, the police saw two individuals standing near a motorcycle. Seeing the police, they started leaving on the motorcycle. They were apprehended at about 23:00 o'clock. Harish Singh Matiyali (co-accused) was sitting on the motorcycle. Trilok Chandra Arya (applicant) was with him. The co-accused had a bag hanging on his shoulder. The police recovered 1528 grams of charas from the said bag. The co-accused told the police that he brought the recovered charas from the village and he had told the applicant that if he went with him, he would give him Rs.15,000.0020,000/-. Applicant told the police that he came with the co-accused out of greed for money. They were arrested.

(3.) Heard Mr. D.K. Sharma, learned Senior Advocate for the applicant and Mr. Akshay Latwal, learned Assistant Government Advocate for the State.