ANGREJ SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Angrej Singh is in judicial custody for the offence under Sec. 8 read with Sec. 21 and Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in Case Crime No. 190 of 2025, registered at Police Station Dineshpur, District Udham Singh Nagar.

(2.) According to the First Information Report dtd. 4/10/2025, the police recovered 256 gm. smack from the possession of the co-accused Indrajeet Singh. He told the police that he is bringing the said smack from Angrej Singh alias Bittu (applicant).

(3.) Heard Mr. Siddhartha Bankoti, learned counsel for the applicant and Mrs. Rangoli Purohit, learned Brief Holder for the respondent.