NEELAM DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vivek Sharma, learned counsel for the applicant and Sri Ravi Kant Kushwaha, learned A.G.A. for the State.

(2.) The instant bail applicant has been moved on behalf of applicant to release him on bail during trial in Case Crime No. 608 of 2022 under Sec. 21/22 of NDPS Act, Police Station- Highway, District- Mathura.

(3.) According to the prosecution case on 3/6/2022 at about 10:29 A.M. from the possession of the applicant 240 gms. of Alprazolam powder was recovered.