ASHOK CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Vinod Sharma, Advocate for the applicant and Mr. S.S. Adhikari, A.G.A. for the State of Uttarakhand.

(2.) Applicant Ashok Chauhan, who is in jail in connection with FIR No.27 of 2017, Under Section- 8, 20 of N.D.P.S. Act, registered at P.S. Mori, District Uttarkashi, has sought his release on bail.

(3.) On 012.2017, an FIR was lodged against the applicant and one Mr. Pushpendra, alleging therein that, both the accused were apprehended while they were coming from Mori market and during search of the bags hanged by them 2.50 kg. charas was recovered from the possession of the applicant and 2.350 kg. charas was recovered from the possession of co-accused Mr. Pushpendra.