DIGAMBAR Vs. STATE OF U.P.

JUDGEMENT

(1.) This bail application is being disposed of as per the order dated 04.04.2020 of Hon'ble the Chief Justice.

(2.) This bail application has been preferred by the accused-applicant,Digambar, who is involved in Case Crime No. 830 of 2019 , under Section 21/22 N.D.P.S. Act, Police Station-Kotwali , District- Mathura.

(3.) Recovery of 400 Gram Alprazolam is alleged to have been made from the applicant. It is averred in the affidavit in support of the bail application that mandatory provision of Section 50 of N.D.P.S Act has not been complied with.