RAEES Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Raees is in judicial custody for the offence punishable under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.723 of 2025, registered at Kotwali Jwalapur, District Haridwar.

(2.) The First Bail Application (No.16 of 2026) was dismissed as withdrawn on 7/1/2026 granting liberty to the applicant to file afresh.

(3.) According to the First Information Report, on suspicion, the applicant was apprehended by the police at 23:33 hrs. on 16/12/2025. He was searched. The police recovered 31.10 gm. smack from the left pocket of his pants which was kept in a polythene packet. He was arrested on 00:25 hrs.