BARU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody for the offence punishable under Sec. 8 read with Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.446 of 2025, registered at Police Station Bhagwanpur, District Haridwar.

(2.) According to the First Information Report dtd. 21/12/2025, on 20/12/2025, the applicant was apprehended on suspicion at around 20:37 hrs. The police recovered 218 gm. charas from a polythene bag held in his hand. Thereafter, he was searched by the police. He was arrested at 21:20 hrs.

(3.) Heard Mr. Gaurav Singh, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.