MURSALEEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Abhishek Verma, learned counsel for the Applicant.

(2.) Mr. Dinesh Chauhan, learned AGA, for the State of Uttarakhand.

(3.) In the High Court of Uttarakhand, the present case arises from Bail Application filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail for the Applicant - Mursaleen, who has been accused in Case Crime/FIR No.274 of 2025, under Ss. 8/21/60 of the Narcotic Drugs and Psychotropic Substances, Act 1985 at Police Station Bahadrabad, District Haridwar.