SACHIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-Sachin 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.812 of 2025, registered at Police Station Manglaur, District Haridwar.

(2.) According to the First Information Report dtd. 27/12/2025, the applicant was apprehended by the police on suspicion. Seeing the police, he tried to throw something from the right pocket of his jacket. The police saw a polythene packet in the fist of his right hand. He was searched by them. The police recovered 5.35 gm. smack from the said polythene packet. He was arrested at 13.20 hrs.

(3.) Heard Mr. Gaurav Singh, learned counsel for the applicant and Mrs. Rangoli Purohit, learned Brief Holder for the respondent.