SUNITA VISHWAS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant Smt. Sunita Vishwas 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.335 of 2025, registered at Police Station Sitarganj, District Udham Singh Nagar.

(2.) According to the First Information Report dtd. 28/9/2025, all around the applicant's house was searched by the police. The police recovered 4.850 kg. Ganja in a plastic bag from under a lychee tree. She was arrested.

(3.) Heard Mr. G.D. Joshi, learned counsel for the applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for respondent.