BINDO KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant is in judicial custody for the offence under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.258 of 2025, registered at Police Station Gadarpur, District Udham Singh Nagar.

(2.) According to the First Information Report, the applicant was apprehended by the police on 11/9/2025. The police recovered 29 gm. smack from her possession.

(3.) Heard Ms. Rajni Rangwal, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for respondent.