HERRY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-Herry alias Aryan 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 Case Crime No.166 of 2025, registered at Police Station Khatima, District Udham Singh Nagar.

(2.) According to the First Information Report dtd. 27/5/2025, a co-accused Yusuf Ansari alias Guddu was apprehended by the police. The police recovered 141 gm heroin from his possession. He was arrested. He told the police that he has brought the said recovered heroin from Herry alias Aryan (applicant).

(3.) Heard Mr. Saurabh Kumar Pandey, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.