ANIL CHADDA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-Anil Chadda is in judicial custody for the offence under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.125 of 2025, registered at Police Station Shyampur, District Haridwar.

(2.) According to the First Information Report, on 25/11/2025, the applicant and one co-accused were coming on a scooty (UK 07 HE 7190). Seeing the police, the applicant tried to throw away a polythene packet kept in the right pocket of his jeans. Applicant was apprehended at around 21:45 hrs. He was searched by the police. The police recovered 15.20 gm. smack from the said polythene packet. He was arrested at 22.00 hrs.

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