ARJUN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these bail applications arise from one and the same FIR, they are decided by this common order.

(2.) Applicants are in judicial custody in Case Crime/FIR No. 17 of 2025, under Ss. 8/20/29/27-A/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station Raipur, District Dehradun. They have sought their release on bail.

(3.) Heard learned counsel for the parties and perused the record.