TAYSEEM KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant - Tayseem Khan 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.343 of 2025, registered at Police Station Sitarganj, District Udham Singh Nagar.

(2.) According to the First Information Report, on 8/10/2025, the applicant was standing near a boundary of Inter College. He was apprehended by the police on suspicion. He was searched. The police recovered 25.34 gm. smack from the left pocket of his jeans, which was kept in a polythene packet. He was arrested at 01:25 a.m.

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