SANJAY AHUJA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sanjay Ahuja, who is in judicial custody in connection with FIR/Case Crime No. 255 of 2024, under Ss. 8/21/29 of NDPS Act, registered at P.S. Doiwala, District Dehradun, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the records.

(3.) According to the prosecution case, on 23/8/2024 at 17:30 hours, during the personal search of the accused by the police party at Haridwar Road Kuanchala, Harrawala, opposite Vidlas River Valley, within the jurisdiction of P.S. Doiwala, 263 grams of illegal smack was recovered from his possession in a foil.