DHEERAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Dheeraj is in judicial custody for the offence under Sec. 8 read with Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.489 of 2025, registered at Police Station Kashipur, District Udham Singh Nagar.

(2.) As per the First Information Report dtd. 5/12/2025, on 4/12/2025, Jeevan Kumar, Kunal Pandey and the present applicant were going on a motorcycle. The co-accused Jeevan Kumar was driving the said motorcycle. Seeing the police, the co-accused tried to turn the motorcycle. They were apprehended by the police. The police recovered 6.200 kg. ganja from the possession of the co-accused Jeevan Kumar. The police recovered 5.590 kg. ganja from the possession of the co-accused Kunal Pandey, and, they recovered 5.990 kg. ganja from the possession of the present applicant. They were arrested at 00:25 hrs.

(3.) Heard Ms. Aishwarya Thapliyal, learned counsel for the applicant and Mr. Pratiroop Pandey, learned Assistant Government Advocate for the respondent.