JALUN ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed seeking anticipatory bail in connection with FIR/Case Crime No. 391 of 2025, registered at Police Station Bhadrabad, District Haridwar, for offences punishable under Sec. 8 read with Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) As per the prosecution case, the FIR was lodged on 8/10/2025 alleging that while the police personnel were performing routine duty, they apprehended a suspected person and recovered 30 grams of smack. During interrogation, the co-accused allegedly disclosed the name of the present Applicant.

(3.) Heard Mr. Bilal Ahmed, learned counsel for the Applicant through video conferencing, and Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand, and perused the record.