FARMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Farman, who is in judicial custody in connection with Case Crime/FIR No. 814 of 2025, under Ss. 8/22 of NDPS Act, registered at P.S. Laksar, District Haridwar, has sought his release on bail.

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

(3.) Learned counsel for the applicant submits that the quantity of Termadole allegedly recovered from the possession of the applicant is 54.08 grams, which is below the commercial quantity; and that the applicant has no criminal history.