SHIVAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant - Shivam is in judicial custody for the offence punishable under Sec. 8 read with Sec. 21 and Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.819 of 2025, registered at Kotwali Manglaur, District Haridwar.

(2.) According to the First Information Report, the applicant was coming on a motorcycle on 30/12/2025. Seeing the police, he tried to escape. He tried to throw away a polythene packet kept in his jacket. He was searched. The police has recovered 9.80 gm. smack from the said polythene packet. Applicant was arrested at 14:30 hrs.

(3.) Heard Mr. Bilal Ahmed, learned counsel for the applicant and Mr. Deepak Bhardwaj, learned Brief Holder for respondent.