JUBER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Juber 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.324 of 2025, registered at Police Station SIDCUL, District Haridwar.

(2.) On suspicion, the applicant was apprehended by the police on 1/7/2025. The police recovered 3. 186 kg. ganja from his bag. He was arrested.

(3.) Heard Mr. Gaurav Singh, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.