SHASHIKANT PUROHIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody for the offence under Sec. 8 read with Sec. 22, Sec. 27 and Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "Act, 1985") in NCB Crime No.111/NCB/DDN/Seiz/02 of 2025, registered at Narcotics Control Bureau, Dehradun Zone.

(2.) The Narcotics Control Bureau, Dehradun Zonal Unit checked a parcel Article No.EL526194355IN at Post Office, Phata, Rudraprayag Uttarakhand, which was sent by Royal Hardware, Palakkal Building Memury, Kerala Pin 686673 (Mobile No.9037797346) to in the name of Dr. S. Purohit, House No.6, Badasu, Post Office Phata, Kedarnath Road, Rudraprayag, (Uttarakhand) (Mobile No.9757183795). During checking, the said parcel 0.26 gm (26 Blots) of LSD Drugs was recovered and seized on the spot on 1/7/2025. The case has been registered as Case Crime No.2 of 2025.

(3.) Applicant was arrested on 2/7/2025 and on being produced before the learned District and Sessions Judge, Rudrapryag on 3/7/2025 was sent to judicial custody. The applicant's judicial custody was extended from time to time. Admittedly, the period of one hundred and eighty days expired on 29/12/2025, which was holiday.