BHAWDEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant- Bhawdeep Singh is in judicial custody for the offence under Sec. 8 read with Sec. 18 and Sec. 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.283 of 2025, registered at Police Station Gadarpur, District Udham Singh Nagar.

(2.) According to the First Information Report dtd. 29/10/2025, the applicant was travelling on a motorcycle, bearing Registration No.UK06BL-3958, on 28/10/2025. Two polythenes were kept on his motorcycle. He told the police that there was opium in the said polythenes. The police recovered 1.902 Kg. opium from the said polythenes. The applicant was arrested at 21:20 hrs.

(3.) Heard Mr. Karan Singh Dugtal, learned counsel for the applicant and Mrs. Rangoli Purohit, learned Brief Holder for the respondent.