MALKIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-Malkit is in judicial custody for the offence under Sec. 8 read with Sec. 21 and Sec. 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.805 of 2025, registered at Kotwali Haridwar, District Haridwar.

(2.) According to the First Information Report dtd. 9/12/2025, the applicant was coming on a bike. He tried to run away upon seeing the police and throw a packet from the right pocket of his jeans. The police recovered 40.40 gm smack from the said packet, which was holding in his hand. He was arrested at 19:15 hrs.

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