TALIB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant Talib is in judicial custody for the offence under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in Case Crime No.820 of 2025, registered at Kotwali Manglaur, District Haridwar.

(2.) According to the First Information Report dtd. 30/12/2025, the applicant was apprehended by the police after being seen in the forest. He was searched by the police. The police recovered 10.13 gm. of smack kept in a polythene packet from his left pant pocket. He was arrested at 18:55 hrs.

(3.) Heard Mr. Akshay Pradhan, learned counsel for the applicant and Mr. Deepak Bhardwaj, learned Brief Holder for respondent.