BHOORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The Applicant -Bhoora is in judicial custody for the offence under Sec. 8 read with Sec. 20, Sec. 60 and Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in Case Crime No.57 of 2025, registered at Kotwali Rudrapur, District Udham Singh Nagar.

(2.) The First Bail Application (BA1 No.2165 of 2025) was dismissed on 12/11/2025 as withdrawn granting liberty to the applicant to file afresh.

(3.) According to the First Information Report dtd. 28/1/2025, the police apprehended the co-accused Hori Lal. He was on motorcycle (Splendor Registration No.UK04L8400). The police recovered 2 kg. 121 gm. charas from a polythene bag hanging on the right handle of the said motorcycle. He was arrested. He told the police that the said charas was brought by him from Bhoora (applicant).