SATAYENDRA SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant - Satayendra Singh Rawat is in judicial custody for the offence under Sec. 8 read with Sec. 20, Sec. 29 and Sec. 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.23 of 2025, registered at Police Station Narendra Nagar, District Tehri Garhwal.

(2.) According to the First Information Report, on 19/11/2025, the applicant Satayendra Singh Rawat and co-accused Shubhash Rawat were going in a car (Alto Car UK07TE4178). The said car was driving by Satayendra Singh Rawat (applicant). Seeing the police, the applicant turned his car and tried to go back. They were apprehended by the police at 20:10 hrs. The police recovered 678 gm. charas from a cloth bag kept in the said car. Applicant was searched. He was arrested at 22:40 hrs.

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