SATISH CHANDRA ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants are 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.263 of 2025, registered at Police Station Banbhoolpura, District Nainital.

(2.) According to the First Information Report, seeing the police on 21/11/2025, the applicants were trying to run away. The police apprehended them on suspicion. They recovered 431 gm. charas from the bag of the applicant no.1-Satish Chandra Arya and 450 gm. charas from the bag of the applicant no.2-Lalit Mohan Arya. They were arrested at 13:51 hrs.

(3.) Heard Mr. Karan Singh Dugtal, learned counsel for the applicants and Mrs. Rangoli Purohit, learned Brief Holder for the respondent.