REHMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant- Rehman is in judicial custody for the offence punishable under Sec. 8 read with Sec. 21 and Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.391 of 2025, registered at Police Station Bahadrabad, District Haridwar.

(2.) According to the First Information Report dtd. 8/10/2025, two persons including the present applicant were coming on a motorcycle on 8/10/2025. The police tried to stop them. They tried to ran away after seeing the police. The police apprehended the applicant. He had a polythene in his hand. The police found 30 gm smack in the said polythene. He was arrested.

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